National Company Law Appellate Tribunal
Anhui Technologies Imp.Exp.Co.Ltd vs Mr. Gagan Gulati Registration No. ... on 5 September, 2023
THE NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Interlocutory Application No.4002/2023
Un-numbered Company Appeal (AT) (Ins) No.___/2023
F.No.11.08.2023/NCLAT/UR/06437
In the matter of:
Anhui Technologies Imp &
Exp. Co. Ltd. .... Appellants
Versus
Gagan Gulati .... Respondent
Appearance: Nikhil Palli, Advocate for the Appellant 05.09.2023 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 09.08.2023 and the Office after scrutiny of the Memo of Appeal on 11.08.2023, intimated the defects to the Appellant on the same day. The Appellant re-filed the Memo of Appeal on 26.08.2023. There is delay of 08 days in re-filing the Appeal.
3. None appeared on behalf of the Appellant. 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