Section 61(2) in Insolvency And Bankruptcy Code, 2016
(2)Every appeal under sub-section (1) shall be filed within thirty days before the National Company Law Appellate Tribunal:Provided that the National Company Law Appellate Tribunal may allow an appeal to be filed after the expiry of the said period of thirty days if it is satisfied that there was sufficient cause for not filing the appeal but such period shall not exceed fifteen days.
