National Company Law Appellate Tribunal
Asian Hotels (East) Limited & Ors vs Yes Bank Limited & Anr on 17 October, 2022
THE NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Interlocutory Application No.3833/2022
Un-numbered Company Appeal (AT) (Insolvency) No.___/2022
F.No.12.09.2022/NCLAT/UR/05694
In the matter of:
Asian Hotels (East) Ltd. & Ors. .... Appellants
Versus
Yes Bank Ltd. & Anr. .... Respondents
Appearance: Sameer, Advocate for the Appellants.
17.10.2022 This is an application to extend the time granted for curing the defects.
2. The facts of the case are that the Appellants filed the Memo of Appeal on 07.09.2022 and the Office after scrutiny of the Memo of Appeal on 12.09.2022, intimated the defects to the Appellants on the same day and returned the Memo of Appeal to the Appellants on 15.09.2022. The Appellants re-filed the Memo of Appeal on 26.09.2022. It is stated in the Interlocutory Application (IA) that curing the defects required some additional documents from the Client from Kolkata, which caused delay of 07 days in re-filing the Memo of Appeal, so the same may be condoned.
3. Heard learned Counsel appearing for the Appellants and perused the averments made in the IA as well as Office report.
4. Considering the submissions made on behalf of the Appellants 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