National Company Law Appellate Tribunal
Garima Singh vs Raheja Developers Limited on 16 December, 2025
THE NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Interlocutory Application No.7742/2025 in
Interlocutory Application No._____ /2025 in
(F.No.18.11.2025/NCLAT/UR/10979)
Company Appeal (AT) (Insolvency) No.1276/2025
In the matter of:
Navin M. Raheja .... Appellant
Vs.
Shravan Minocha & Ors. .... Respondents
Appearance: Ketan Madan, Advocate for the Applicant.
16th 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 Applicant e-filed the Interlocutory Application (IA) on 17.11.2025. The Office after scrutiny of the IA on 18.11.2025, intimated the defects to the Applicant on the same day. The Applicant re-filed the IA on 04.12.2025.
Heard learned Counsel appearing for the Applicant and perused the averments made in the IA as well as Office report.
Considering the submissions made on behalf of the Applicant and for the reasons mentioned in the IA, which are sufficient, the delay of 09 days in re-filing the IA is hereby condoned.
With the aforesaid order, this IA stands disposed of.
(Saudamini Singh) Registrar I/c