V.RAMASUBRAMANIAN, J. - (1.) Challenging an order passed by the National Company Law Appellate Tribunal (hereinafter referred to as 'NCLAT') dismissing an application for condonation of delay as well as an appeal as time barred, the appellants have come up with the above appeals.
(2.) We have heard Mr. Gunjan Singh, learned counsel for the appellants and Mr. Sajan Poovayya, learned Senior Counsel who accepts notice on behalf of the first respondent.
(3.) The appellants herein together claim to hold 24.89% of the shares of a company by name Upper Assam Plywood Products Private Limited, which is the first respondent herein. The appellants moved an application before the Guwahati Bench of the National Company Law Tribunal (hereinafter referred to as 'NCLT') for the winding up of the company. The said petition was dismissed by the NCLT by an order dated 25.10.2019.;