As per the case facts, the National Company Law Tribunal admitted a petition under Section 7 of the IBC, which was later overturned by the National Company Law Appellate Tribunal ... on grounds of being time-barred. The bank appealed to the Supreme Court. The question arose whether the application filed by the bank under Section 7 IBC was within the period of limitation. Finally, the Supreme Court allowed the appeal, setting aside the previous order and concluding that the application filed by the bank was within the period of limitation.