National Company Law Appellate Tribunal
Llyod Logic Systems Private Limited vs Registrar Of Companies on 1 November, 2022
THE NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Interlocutory Application No.4003/2022
Un-numbered Company Appeal (AT) No.___/2022
F.No.14.09.2022/NCLAT/UR/05851
In the matter of:
Llyod Logic Systems Private Limited .... Appellant
Vs.
The Registrar of Companies,
NCT of Delhi & Haryana .... Respondent
Appearance: Anju Bhushan Gupta, Advocate for the Appellant.
01.11.2022 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 08.09.2022 and the Office after scrutiny of the Memo of Appeal on 14.09.2022, intimated the defects, and returned the Memo of Appeal to the Appellant on the same day. The Appellant re-filed the Memo of Appeal on 11.10.2022. It is stated in the Interlocutory Application (IA) that the Appellant was procuring documents from the earlier counsel which took some time and thus the Appeal could not be refiled within the stipulated period of 7 days. 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