National Company Law Appellate Tribunal
Somesh Arora vs M/S Soni Realtors Private Limited ... on 12 September, 2022
THE NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Interlocutory Application No.3302/2022
Un-numbered Company Appeal (AT) (Insolvency) No.___/2022
F.No.01.08.2022/NCLAT/UR/04516
In the matter of:
Somesh Arora & Anr. .... Appellant
Versus
Soni Realtors Pvt. Ltd. .... Respondents
Appearance: Somesh Arora, Party in Person.
12.09.2022 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 26.07.2022 and the Office after scrutiny of the Memo of Appeal on 01.08.2022, intimated the defects to the Appellant on the same day and returned the Memo of Appeal to the Appellant on 04.08.2022. The Appellant re-filed the Memo of Appeal on 03.09.2022. There is delay of 26 days in re-filing Memo of Appeal, which 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