National Company Law Appellate Tribunal
Tvs Supply Chain Solution Limited vs Zte Telecome India Private Limited on 18 December, 2025
THE NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Interlocutory Application No.7825/2025
Un-numbered Company Appeal (AT) (Insolvency) No.___/2025
(F.No.29.11.2025/NCLAT/UR/11232)
In the matter of:
TVS Supply Chains Solutions Ltd. .... Appellant
Vs.
ZTE Telecom India Pvt. Ltd. .... Respondent
Appearance: Apoorv Khator, Pramarth Gupta and Shambhavi, Advocates for the Appellant.
18th December, 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 23.11.2025. The Office after scrutiny of the Memo of Appeal on 29.11.2025, intimated the defects to the Appellant on the same day. The Appellant re-filed the Appeal on 11.12.2025.
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 05 days 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.
(Saudamini Singh) Registrar I/c