National Company Law Appellate Tribunal
Rajat Jain And Ors vs M/S Raheja Developers Limited And Ors on 27 October, 2025
THE NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Interlocutory Application No.6405/2025
Interlocutory Application No._____ /2025 in
(F.No.10.09.2025/NCLAT/UR/08420)
Company Appeal (AT) (Insolvency) No.1276 of 2025
In the matter of:
Navin M. Raheja .... Appellant
Vs.
Shravan Minocha & Ors. .... Respondents
Appearance: None for the Applicant.
27th October, 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 06.09.2025. The Office after scrutiny of the IA on 10.09.2025, intimated the defects to the Applicant on the same day. The Applicant re-filed the IA on 17.10.2025.
None appeared on behalf of the Applicant. Perused the averments made in the IA as well as Office report.
Considering the reasons mentioned in the IA, which are sufficient, the delay of 30 days in re-filing the IA is hereby condoned.
With the aforesaid order, this IA stands disposed of.
(Sunit Chandra) Registrar