National Company Law Appellate Tribunal
New Okhla Industrial Development ... vs Amit Agarwal Resolution Professional ... on 30 May, 2023
THE NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Interlocutory Application No.2383/2023 in
Un-numbered Company Appeal (AT) (Insolvency) No.___/2023
(F.No.20.04.2023/NCLAT/UR/02701)
In the matter of:
New Okhla Industrial Development Authority .... Appellant
Vs.
Amit Agarwal, Resolution Professional
of Boulevard Projects Pvt. Ltd. & Anr. .... Respondents
Appearance: Geetanjali Setia, Advocate for the Appellant.
30th May, 2023 This is an application to extend the time granted for curing the defects.
2. The facts of the case are that the Appellant filed the Memo of Appeal on 13.04.2023 and the Office after scrutiny of the Memo of Appeal on 20.04.2023, intimated the defects to the Appellant on the same day and returned the Memo of Appeal to the Appellant on 21.04.2023. The Appellant re-filed the Memo of Appeal on 17.05.2023. It is stated in the Interlocutory Application (IA) that though the defects were removed within the stipulated period, Registry after scrutinizing once again raised certain objections/ defects, curing of which caused some delay. Hence, there is delay of 20 days in re-filing the Memo of Appeal, so the same may be condoned.
3. Heard learned Counsel appearing for the Appellant and perused the averments made in the IA as well as Office report.
4. Considering the submissions made on behalf of the Appellant and for the reasons mentioned in the IA, which are sufficient, the delay 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