National Company Law Appellate Tribunal
N.V. Aluminium Cast Private Limited vs Apl Metals Limited on 18 March, 2024
THE NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Interlocutory Application No.1799/2024
Un-numbered Company Appeal (AT) (Insolvency) No.___/2024
(F.No.26.02.2024/NCLAT/UR/02089)
In the matter of:
N.V. Aluminium Cast Pvt. Ltd. .... Appellant
Vs.
APL Metals Ltd. .... Respondents
Appearance: Siddhant Upmanyu, Advocate for Appellant.
18th March, 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 21.02.2024. The Office after scrutiny of the Memo of Appeal on 26.02.2024, intimated the defects to the Appellant on the same day. The Appellant re-filed the Memo of Appeal on 07.03.2024.
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 03 days 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