National Company Law Appellate Tribunal
Naresh Chand Gupta And Anr vs Vigneshwara Developers Private ... on 8 January, 2026
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Company Appeal (AT) (Ins) No. 20 of 2026
IN THE MATTER OF:
Naresh Chand Gupta & Anr. ...Appellants
Versus
Vigneshwara Developers Pvt. Ltd. ...Respondents
Present:
For Appellant : Ms. Purti Gupta, Ms. Heena George, Ms. Sunidhi
Sah and Ms. Khushi Sharma, Advocates.
For Respondents : None.
ORDER
(Hybrid Mode) 08.01.2026: This appeal has been filed against the order dated 18.12.2025. A perusal of the order indicates that on the request of the applicant the court has adjourned the matter to 23.02.2026 to be listed along with other connected matters. Counsel for the appellant submits that appellant has not made any such request and we have already filed an application for rectification before the Adjudicating Authority.
In view of the aforesaid, we see no reason to entertain the appeal, it shall be open for the appellant to pursue the rectification application.
With the above, appeal is dismissed.
[Justice Ashok Bhushan] Chairperson [Barun Mitra] Member (Technical) harleen/MD