National Company Law Appellate Tribunal
Mohan Nathuram Sakpal vs State Bank Of India on 8 February, 2023
THE NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Interlocutory Application No.547/2023 in
Interlocutory Application No.____/2023 in
(F.No.19.01.2023/NCLAT/UR/00287)
Company Appeal (AT) (Insolvency) No.1527 of 2022
In the matter of:
Mohan Nathuram Sakpal .... Appellant
Vs.
State Bank of India & Anr. .... Respondents
Appearance: Ateendra Saumya Singh, Advocate for the Applicant.
8th February, 2023 This is an application to extend the time granted for curing the defects.
2. The facts of the case are that the Applicant filed the Interlocutory Application (IA) on 18.01.2023 and the Office after scrutiny of the IA on 19.01.2023, intimated the defects to the Applicant on the same day and returned the IA to the Applicant on 25.01.2023. The Applicant re-filed the IA on 06.02.2023. It is stated in the Interlocutory Application (IA) that curing the defects required signature and stamp afresh and since branch of State Bank of India is situated at Mumbai, it took some time. Hence, there is delay of 11 days in refiling the IA, so the same may be condoned.
3. Heard learned Counsel appearing for the Applicant and perused the averments made in the IA as well as Office report.
4. Considering the submissions made on behalf of the Applicant and for the reasons mentioned in the IA, which are sufficient, the delay in re- filing the IA is hereby condoned.
5. With the aforesaid order, this IA stands disposed of.
(Peeush Pandey) Registrar