SANJAY PANDURANG KALATE Vs. VISTRA ITCL (INDIA) LIMITED

JUDGEMENT

(1.) Admit.

(2.) These appeals arise under Sec. 62 of the Insolvency and Bankruptcy Code 2016[1] from a judgement dtd. 14/9/2023 of the National Company Law Appellate Tribunal.[2] The NCLAT dismissed the appeal against the order of the National Company Law Tribunal, Mumbai[3] on the ground of limitation.

(3.) At the outset, it is clarified that the findings in this judgement are limited to a determination of the question of limitation. The detailed facts and averments on the merits of the larger dispute between the parties are not analysed in the judgment.