National Company Law Appellate Tribunal
Greeta Musical Instruments ... vs Jj Fincap Private Limited on 5 April, 2024
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
AT CHENNAI
(APPELLATE JURISDICTION)
CA (AT) (CH) (Ins) No. 900739/2024
E-Filing No. 9805118/00739/2022
(Diary No. 334/2022)
In the matter of:
Greeta Musical Instruments
Manufacturing and Exporters Pvt. Ltd. ... Appellant
V
JJ Fincap Pvt. Ltd. ...Respondent
Present :
For Appellant : No Appearance
ORDER
(Hybrid Mode) 01.04.2024:
There is no representation on the side of the 'Appellant' at the time of calling of the matter at 12.47 PM today.
Considering the fact that the 'defects' have not been cured on the side of the 'Appellant' and added further, the 'Interlocutory Application' for Condoning the delay, in e-filing was not filed, till date. For want of 'Diligent Prosecution', the instant 'Unnumbered Company Appeal', bearing e-filing No. 9805118/00739/2022 vide Diary No. 334/2022 is 'Rejected'. No costs. E-Filing No. 9805118/00739/2022(Diary No. 334/2022) Page 1 of 2 Accordingly, the 'Unnumbered Company Appeal' bearing Transitory No. 900739/2024 is 'Rejected', for above reasons.
[Justice M. Venugopal] Member (Judicial) [Justice Sharad Kumar Sharma] Member (Judicial) [Arun Baroka] Member (Technical) RO/TM E-Filing No. 9805118/00739/2022(Diary No. 334/2022) Page 2 of 2