National Company Law Appellate Tribunal
Vision Earthcare Pvt Ltd vs Spik Enviro Management Private Limited on 8 August, 2023
Author: Ashok Bhushan
Bench: Ashok Bhushan
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Company Appeal (AT) (Insolvency) No.1010 of 2023
& I.A. No.3453 of 2023
IN THE MATTER OF:
Vision Earthcare Pvt. Ltd. ...Appellant
Versus
SPIK Enviro Management Pvt. Ltd. ...Respondent
Present:
For Appellant: Mr. Saurabh Jain and Piyush Joshi, Advocates.
For Respondent:
ORDER
08.08.2023: I.A. No.3453 of 2023: This is an application praying for 18 days' delay in filing the Appeal. The order impugned was passed on 06.06.2023 and Appeal has been e-filed on 24.07.2023. The delay as claimed by the Appellant itself is 18 days. Our jurisdiction to condone the delay is only 15 days under Section 61(2) proviso. We are unable to condone the delay. Delay Condonation Application is rejected. In result, Memo of Appeal is also rejected.
[Justice Ashok Bhushan] Chairperson [Barun Mitra] Member (Technical) Archana/nn