NATIONAL COMPANY LAW APPELLATE TRIBUNAL, NEW DELHI
Company Appeal(AT)(Insolvency) No. 878 of 2019
IN THE MATTER OF:
Committee of Creditors of Metalyst Forging Ltd. …Appellant Vs
Consortium of Deccan Value Investors ….Respondent LP and DVI PE(Mauritius) Ltd.
Present:
For Appellant: Mr. Arun Kathpalia, Sr. Advocate along with Ms. Misha, Mr. Siddhant Kant and Mr. Eklavya,
Advocates
For Respondent:
O R D E R
29.08.2019 This appeal has been preferred by the Appellant against the order dated 10thMay, 2019 passed by the Adjudicating Authority (National Company Law Tribunal), Mumbai Bench, Mumbai which reads as follow:
"ORDER
23. MA 1590/2018, MA 1272/2018 IN C.P.(IB) - 1555(MB)/2017
Heard the argument of the Ld. Sr. Counsel for the parties regarding MA 1272/2018 and 956/2018 Reserved for Orders.
Parties may file additional written submission by 14.5.2019 with further direction to send the same on the email id of the Registrar, NCLT, Mumbai bench."
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Having heard the learned Counsel for the Appellant, we are of the view that the Adjudicating Authority should dispose of the matter and pronounce the order at an early date.
However, we are not inclined to pass specific direction as the appeal is barred by limitation.
The appeal stands disposed with the aforesaid observations. [Justice S.J. Mukhopadhaya]
Chairperson
[Justice A.I.S. Cheema]
Member (Judicial)
(Kanthi Narahari)
Member(Technical)
Akc/Sk
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