National Company Law Appellate Tribunal
Ifci Ltd vs Indu Techzone Pvt. Ltd on 6 May, 2019
NATIONAL COMPANY LAW APPELLATE TRIBUNAL, NEW DELHI
Company Appeal (AT) (Insolvency) No. 487 of 2019
IN THE MATTER OF:
IFCI Ltd. ...Appellant
Vs
Indu Techzone Pvt. Ltd. ....Respondent
Present:
For Appellant: Mr. Mohan S., Advocate.
For Respondent:
ORDER
06.05.2019: The Appellant has preferred this appeal against order of adjournment, which reads as under:-
"ORDER Counsel representing both sides are present. Counsel representing office of the Enforcement Directorate (ED) present and prayed time for time for making submissions. At request, time is enlarged.
Put up the matter on 22.04.2019."
Thus, it is clear that there is no cause of action to prefer the appeal. Therefore, such action in fact calls for imposition of costs. However, on the request of learned counsel for the Appellant we are not imposing any cost. Appeal is dismissed. No cost.
[Justice S. J. Mukhopadhaya] Chairperson [Justice A. I. S. Cheema] Member (Judicial) am/gc