National Company Law Appellate Tribunal
Ashok Kumar Sinha & And Ors vs Imperia Structures Limited on 28 August, 2025
THE NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Interlocutory Application No.5105/2025
Un-numbered Company Appeal (AT) (Insolvency) No.___/2025
(F.No.18.07.2025/NCLAT/UR/05823)
In the matter of:
Ashok Kumar Sinha (HUF) & Ors. .... Appellants
Vs.
Imperia Structures Ltd. .... Respondents
Appearance: Sushant Sarkar, Advocate for the Appellants.
28th August, 2025 (Hybrid Mode) This is an application to extend the time granted for curing the defects.
The facts of the case are that the Appellants e-filed the Memo of Appeal on 30.06.2025. The Office after scrutiny of the Memo of Appeal on 18.07.2025, intimated the defects to the Appellants on the same day. The Appellants re-filed the Appeal on 18.08.2025.
Heard learned Counsel appearing for the Appellants and perused the averments made in the IA as well as Office report.
Considering the submissions made on behalf of the Appellants and for the reasons mentioned in the IA, which are sufficient, the delay of 24 day in re-filing the Memo of Appeal is hereby condoned.
As prayed, list the case before the Hon'ble Bench under the heading 'for admission (fresh case)'.
With the aforesaid order, this IA stands disposed of.
(Sunit Chandra) Registrar