National Company Law Appellate Tribunal
India Medtronic Private Limited vs Healthcare Associates Private Limited on 18 July, 2024
THE NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Interlocutory Application No.4805/2024
Un-numbered Company Appeal (AT) (Insolvency) No.___/2024
(F.No.10.06.2024/NCLAT/UR/06359)
In the matter of:
India Medtronic Pvt. Ltd. .... Appellant
Vs.
Healthcare Associates Pvt. Ltd. .... Respondent
Appearance: Shahrukh Ejaz, Advocate for the Appellant.
18th July, 2024 (Hybrid Mode) This is an application to extend the time granted for curing the defects.
2. The facts of the case are that the Appellant e-filed the Memo of Appeal on 30.05.2024. The Office after scrutiny of the Memo of Appeal on 10.06.2024, intimated the defects to the Appellant on the same day. The Appellant re-filed the Appeal on 09.07.2024.
3. Heard learned Counsel appearing for the Appellant and perused the averments made in the IA as well as Office report.
4. Considering the submissions made on behalf of the Appellant and for the reasons mentioned in the IA, which are sufficient, the delay of 22 day 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