National Company Law Appellate Tribunal
Sanjay Goyal & Anr vs M/S Soni Realtors Pvt. Ltd. & Anr on 2 September, 2022
THE NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Interlocutory Application No.3107/2022
Un-numbered Company Appeal (AT) (Insolvency) No.___/2022
F.No.19.07.2022/NCLAT/UR/04158
In the matter of:
Sanjay Goel & Anr. .... Appellants
Versus
Soni Realtors Pvt. Ltd. & Anr. .... Respondents
Appearance: Abhishek Grover, Advocate for the Appellants.
02.09.2022 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 13.07.2022 and the Office after scrutiny of the Memo of Appeal on 19.07.2022, intimated the defects to the Appellants on the same day and returned the Memo of Appeal to the Appellants on 22.07.2022. The Appellants re-filed the Memo of Appeal on 25.08.2022. It is stated in the Interlocutory Application (IA) that appeal was returned with the defects by the Registry indicating certain documents were not legible and for curing the said defects the pages were required to be typed, which caused delay of 30 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