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NCLAT: Delay Condonable When Composite Appeal Filed in Time is Refiled after Registry’s Objection - (03 Nov 2025)

LIMITATION

NCLAT, New Delhi allowed an appeal where a composite appeal was initially filed within the limitation period, but registry objections required re-filing as separate appeals, holding that the delay beyond 45 days was condonable.

Tags : LIMITATION   APPEAL   DELAY  

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