National Company Law Appellate Tribunal
Bls Polymers Limited vs Rms Power Solutions Pvt. Ltd on 12 December, 2022
THE NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Interlocutory Application No.4712/2022
Un-numbered Company Appeal (AT) (Insolvency) No.___/2022
F.No.29.11.2022/NCLAT/UR/07645
In the matter of:
BLS Polymers Ltd. .... Appellant
Vs.
RMS Power Solutions Pvt. Ltd. .... Respondent
Appearance: Vikrant Raje, Advocate for the Appellant.
12.12.2022 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 22.11.2022 and the Office after scrutiny of the Memo of Appeal on 29.11.2022, intimated the defects to the Appellant on the same day and returned the Memo of Appeal to the Appellant on 30.11.2022. The Appellant re-filed the Memo of Appeal on 07.12.2022. It is stated in the Interlocutory Application (IA) that the Counsel for the Appellant was down with high fever mirroring Covid symptoms for five days and could not coordinate with the Registry as well as the Appellant. Hence, there is delay of 01 day 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