National Company Law Appellate Tribunal
Vanraj Suppliers Pvt.Ltd. & Anr vs Regional Director Mca North East Region on 7 August, 2023
THE NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Interlocutory Application No.3563/2023 in
Un-numbered Company Appeal (AT) No.___/2023
(F.No.27.06.2023/NCLAT/UR/04855)
In the matter of:
Vanraj Suppliers Pvt. Ltd. .... Appellant
Vs.
Regional Director, Ministry of Corporate
Affairs, North-Eastern Region .... Respondent
Appearance: Neha Somani, Advocate for the Appellants.
7th August, 2023 This is an application to extend the time granted for curing the defects.
2. The facts of the case are that the Appellants e-filed the Memo of Appeal on 17.06.2023 and the Office after scrutiny of the Memo of Appeal on 27.06.2023, intimated the defects to the Appellants on the same day. The Appellants re-filed the Memo of Appeal on 01.08.2023. There is delay of 28 days, in re-filing the Memo of Appeal.
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