National Company Law Appellate Tribunal
Anil Agrawal vs Omega Icehill Pvt. Ltd. & Ors on 24 July, 2023
THE NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Interlocutory Application No.3155/2023
Un-numbered Company App. (AT) No. of 2023
F.No.07.06.2023/NCLAT/UR/04213
In the matter of:
Anil Agarwal .... Appellant
Versus
Omega Icehill Pvt. Ltd. & Ors. .... Respondent
Appearance: Jatin Lalwani, Advocate for the Applicant.
24.07.2023 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 25.05.2023 and the Office after scrutiny of the Memo of Appeal on 07.06.2023, intimated the defects to the Appellant on the same day. The Appellant re-filed the Memo of Appeal on 14.07.2023. There is delay of 30 days in re-filing the Appeal.
3. Heard learned Counsel appearing for the Applicant and perused the averments made in the IA as well as Office report.
4. Considering the submissions made on behalf of the Applicant 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