National Company Law Appellate Tribunal
Cma Vijender Sharma vs Respondent on 9 September, 2025
THE NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Interlocutory Application No.5430/2025
Un-numbered Company Appeal (AT) (Insolvency) No.___/2025
(F.No.19.08.2025/NCLAT/UR/07468)
In the matter of:
CMA Vijender Sharma .... Appellant
Vs.
--- .... Respondent
Appearance: Gajanand Kirodiwal, Advocate for the Appellant.
9th September, 2025 (Hybrid Mode) This is an application to extend the time granted for curing the defects.
The facts of the case are that the Appellant e-filed the Memo of Appeal on 12.08.2025. The Office after scrutiny of the Memo of Appeal on 19.08.2025, intimated the defects to the Appellant on the same day. The Appellant re-filed the Appeal on 27.08.2025.
Heard learned Counsel appearing for the Appellant and perused the averments made in the IA as well as Office report.
Considering the submissions made on behalf of the Appellant and for the reasons mentioned in the IA, which are sufficient, the delay of 01 day in re-filing the Memo of Appeal is hereby condoned.
As prayed, list the case before the Hon'ble Bench under the heading 'for admission (fresh case)'.
With the aforesaid order, this IA stands disposed of.
(Sunit Chandra) Registrar