National Company Law Appellate Tribunal
R.C. Info Systems Ltd & Ors vs Amr Infrastructures on 22 September, 2025
THE NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Interlocutory Application No.5736/2025
Interlocutory Application No._____ /2025 in
(F.No.26.08.2025/NCLAT/UR/06858)
Company Appeal (AT) (Insolvency) No.477 of 2025
In the matter of:
R.C. Info Systems Pvt. Ltd. & Ors. .... Appellants
Vs.
Vikram Bajaj, RP, AMR Infrastructure Ltd. & Ors. .... Respondents
Appearance: Kartik, Advocate for the Applicant.
22nd September, 2025 (Hybrid Mode) This is an application to extend the time granted for curing the defects.
The facts of the case are that the Applicant e-filed the Interlocutory Application (IA) on 26.07.2025. The Office after scrutiny of the IA on 26.08.2025, intimated the defects to the Applicant on the same day. The Applicant re-filed the IA on 10.09.2025.
Heard learned Counsel appearing for the Applicant and perused the averments made in the IA as well as Office report.
Considering the submissions made on behalf of the Applicant and for the reasons mentioned in the IA, which are sufficient, the delay of 08 days in re-filing the IA is hereby condoned.
With the aforesaid order, this IA stands disposed of.
(Sunit Chandra) Registrar