1. This is an application filed by the Appellant praying for extension of timeline for a period of two weeks as contained in our judgment and order dated 21.04.2023.
2. We have heard learned counsel for the Appellant as well as learned counsel for the Liquidator.
3. Learned counsel for the Appellant submits that sometime was taken in collecting relevant materials and as last opportunity time be extended.
4. In view of the aforesaid, we extend timeline for 10 days from today. I.A. No. 1937 of 2023 is disposed of accordingly.
5. We make it clear that no application for further extension shall be entertained.
