National Company Law Appellate Tribunal
K.L.J Resources Ltd & Anr vs Rajendra Mulchand Verma & Ors on 9 September, 2022
THE NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Interlocutory Application No.3277/2022 in
Interlocutory Application No.____/2022 in
Company Appeal (AT) (Insolvency) No.359/2020
In the matter of:
K.L.J Resources Ltd. & Anr. .... Applicants
Versus
Rajendra Mulchand Varma & Ors. .... Respondents
Appearance: Deepali Upadhyay, Advocate for the Applicants.
09.09.2022 This is an application to extend the time granted for curing the defects.
2. The facts of the case are that the Applicants filed the Interlocutory Application (IA) on 23.08.2022 and the Office after scrutiny of the same on 24.08.2022, intimated the defects to the Applicants on the same day and returned the IA to the Applicants on 26.08.2022. The Applicants re-filed the IA on 03.09.2022. It is stated in the Interlocutory Application (IA) that Applicants came to know about the defect on 28.08.2022, as the registered number was not active. Thereafter, it took time to procure the declaration and verification in the IA from the Applicants who stays in Mumbai. Hence, there is delay of 03 days in re-filing the IA, so the same may be condoned.
3. Heard learned Counsel appearing for the Applicants and perused the averments made in the IA as well as Office report.
4. Considering the submissions made on behalf of the Applicants 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