ANMOL TEKRIWAL Vs. M.N. AUXICHEM & ANR.

JUDGEMENT

(1.) This appeal has been preferred by the Appellant against the order dated 8th June, 2018 passed by the Adjudicating Authority (National Company Law Tribunal), New Delhi, Court-III, whereby and whereunder, the application under Section 9 of the Insolvency and Bankruptcy Code, 2016 ("I&B Code" for short) preferred by 'M/s. M.N. Auxichem' ('1st Respondent' herein) for initiation of 'Corporate Insolvency Resolution Process' against 'M/s. BTM Industries Limited' ('Corporate Debtor') has been admitted.

(2.) The appeal has been filed after some delay which has been explained by the Appellant- Mr. Anmol Tekriwal, Shareholder of 'M/s. BTM Industries Limited' ('Corporate Debtor').

(3.) On 20th September, 2018, we noticed the submissions made on behalf of the Appellant both with regard to application for condonation of delay and on merit, as quoted below: