National Company Law Appellate Tribunal
M/S Splendor Lanbase Ltd vs Amulya Kumar Mishra (Suspended Ex- ... on 16 December, 2024
THE NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Interlocutory Application No.8690/2024 in
Restoration Application No.____/2024 in
(F.No.27.11.2024/NCLAT/UR/12981)
Company Appeal (AT) (Insolvency) No.466/2024
In the matter of:
Amulya Kumar Mishra .... Appellant
Vs.
Splendor Landbase Ltd. & Anr. .... Respondents
Appearance: Khyati Jain, Advocate for the Applicant.
16th December, 2024 (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 Restoration Application (RA) on 23.11.2024. The Office after scrutiny of the RA on 27.11.2024, intimated the defects to the Applicant on the same day. The Applicant re-filed the RA on 11.12.2024.
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 07 days in re-filing the RA is hereby condoned.
With the aforesaid order, this IA stands disposed of.
(Sunit Chandra) Registrar