National Company Law Appellate Tribunal
Dhinal Shah. Liquidator Of Innoventive ... vs Innoventive Ventures Ltd. & Ors on 12 September, 2019
NATIONAL COMPANY LAW APPELLATE TRIBUNAL, NEW DELHI
Company Appeal (AT) (Insolvency) No. 948 of 2019
IN THE MATTER OF:
Dhinal Shah,
Liquidator of Innoventive Industries Limited .... Appellant
Vs.
Innoventive Ventures Limited & Ors. .... Respondents
Present:
For Appellant: Mr. Vineet Dwivedi, Advocate.
For Respondents:
ORDER
12.09.2019 The grievance of the Appellant is that the order on the application under Section 43 is pending consideration before the Adjudicating Authority since 6th March, 2019.
However, as we find that the Adjudicating Authority has reserved the order, we are not issuing any order, but expect that the Adjudicating Authority will dispose the same at an early date preferably within three weeks.
As we have not expressed any opinion with regard to the merit of the case, we are not inclined to consider the application for condonation of delay.
The Appeal stands disposed of.
[Justice S. J. Mukhopadhaya] Chairperson [Kanthi Narahari] Member (Technical) Ash/GC