National Company Law Appellate Tribunal
Varsha Gupta D/O Sh. Vidya Prakash Gupta ... vs M/S Bajrang Fire Protection & Anr on 30 July, 2024
THE NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Interlocutory Application No.5253/2024
Un-numbered Company Appeal (AT) (Insolvency) No.___/2024
F.No.09.07.2024/NCLAT/UR/07049)
In the matter of:
Varsha Gupta & Ors. .... Appellants
Vs.
Bajrang Fire Protection & Anr. .... Respondents
Appearance: Harsh Jain and Umang Mehta, Advocates for the Appellants.
30th July, 2024 (Hybrid Mode) This is an application to extend the time granted for curing the defects.
2. The facts of the case are that the Appellants e-filed the Memo of Appeal on 18.06.2024. The Office after scrutiny of the Memo of Appeal on 09.07.2024, intimated the defects to the Appellants on the same day. The Appellants re-filed the Appeal on 25.07.2024.
3. Heard learned Counsel appearing for the Appellants and perused the averments made in the IA as well as Office report.
4. Considering the submissions made on behalf of the Appellants and for the reasons mentioned in the IA, which are sufficient, the delay of 09 day in re-filing the Memo of Appeal is hereby condoned.
5. As prayed, list the case before the Hon'ble Bench under the heading 'for admission (fresh case)'.
6. With the aforesaid order, this IA stands disposed of.
(Peeush Pandey) Registrar