National Company Law Appellate Tribunal
3A Capital Pvt. Ltd vs Prag Bosimi Synthetics Limited & Ors on 4 August, 2022
THE NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Interlocutory Application No.2617/2022
Un-numbered Company Appeal (AT) No.___/2022
F.No.11.07.2022/NCLAT/UR/03572
In the matter of:
3A Capital Pvt. Ltd. .... Appellant
Versus
Prag Bosimi Synthetics Ltd. & Ors. .... Respondents
Appearance: Rajeev K. Pandey, Rajeev M. Roy and P. Srinivasan, Advocates for the Appellant.
04.08.2022 This is an application to extend the time granted for curing the defects.
2. The facts of the case are that the Appellant filed the Memo of Appeal on 24.06.2022 and the Office after scrutiny of the Memo of Appeal on 11.07.2022, intimated the defects to the Appellant on the same day and returned the Memo of Appeal to the Appellant on 15.07.2022. The Appellant re-filed the Memo of Appeal on 27.07.2022. It is stated in the Interlocutory Application (IA) that Registry has notified several defects including illegible pages annexed in the Appeal and it took to prepare the typed copy of those illegible documents. Hence, there is delay of 09 days in re-filing the Memo of Appeal, so the same may be condoned.
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 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