National Company Law Appellate Tribunal
Tvs Supply Chain Solution Limited vs Zte Telecome India Private Limited on 20 March, 2025
Author: Ashok Bhushan
Bench: Ashok Bhushan
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Comp. App. (AT) (Ins) No. 457 of 2025
IN THE MATTER OF:
TVS Supply Chain Solutions Ltd. ...Appellants
Versus
ZTE Telecom India Pvt. Ltd. ...Respondents
Present:
For Appellant : Mr. Apoorv Khatoor, Advocate.
For Respondents :
ORDER
(Hybrid Mode) 20.03.2025: This appeal has been filed against the order dated 10.02.2025 passed by the Adjudicating Authority (National Company Law Tribunal, Chandigarh Bench-II) in Section 9 application filed by the appellant. Appellant grievances is that although several dates have been fixed but matter has not yet been heard and now the matter has been adjourned to 21.05.2025. The order impugned dated 10.02.2025 directed as below:-
"Under Section: 9, 60(5) IBC 2016 Order delivered on 10.02.2025 Due to paucity of time, the matter could not be taken up today, hence the matter is adjourned to 18.03.2025.
Sd/-
Court Officer"
2. When the court has only adjourned the matter we see no reason to entertain the appeal. We however, observe that Adjudicating Authority may endeavour to dispose of the application under Section 9 at an early date.
With these observations, we dismiss the appeal.
[Justice Ashok Bhushan] Chairperson [Barun Mitra] Member (Technical) [Arun Baroka] Member (Technical) harleen/NN 2 of 2 Comp. App. (AT) (Ins) No. 457 of 2025