Supreme Court: Appeal Limitation Runs From NCLAT Order Pronouncement, Not Certified Copy Receipt - (15 Oct 2026)
INSOLVENCY
Supreme Court held that limitation under Section 62 of the IBC runs from the NCLAT order’s pronouncement. Time spent obtaining a certified copy may be excluded under Section 12(2) of the Limitation Act, but delay before applying for it cannot.
Tags : APPEAL; LIMITATION; CERTIFIED COPY
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