National Company Law Appellate Tribunal
State Bank Of India vs Abhijeet Ferrotech Limited on 23 May, 2023
THE NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Interlocutory Application No.2250/2023 in
Un-numbered Company Appeal (AT) (Insolvency) No.___/2023
(F.No.03.05.2023/NCLAT/UR/03012)
In the matter of:
State Bank of India .... Appellant
Vs.
Abhijeet Ferrotech Ltd. .... Respondent
Appearance: Prafful Saini, Advocate for the Appellant.
23rd 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 28.04.2023 and the Office after scrutiny of the Memo of Appeal on 03.05.2023, intimated the defects to the Appellant on the same day and returned the Memo of Appeal to the Appellant on 09.05.2023. The Appellant re-filed the Memo of Appeal on 12.05.2023. It is stated in the Interlocutory Application (IA) that as the Counsel for the Appellant was suffering through fever and was also having COVID symptoms, which caused delay of 02 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