National Company Law Appellate Tribunal
Roopjyot Engineering Private Limited & ... vs The Administrator Of Dewan Housing ... on 24 September, 2021
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Company Appeal (AT) (Ins.) No. 750 of 2021
IN THE MATTER OF:
Roopjyot Engineering Pvt. Ltd. & Ors. ....Appellants
Vs.
The Administrator of Dewan Housing Finance ....Respondents
Corporation Ltd. & Ors.
For Appellant: Mr. Krishnendu Datta, Sr. Advocate with Mr. Rajat
Sinha, Mr. Mannat Sabharwal, Ms. Sarmistha Ghosh
and Mr. Dhruv Malik, Advocates.
For Respondent: Mr. Raghav Shankar, Ms. Sonali Jain, Ms. Vasudha
Jain, Liz Mathew, Advocates for R-1
Ms. Chitra Rentala, Ms. Samriddhi Shukla and Vishal
Hablani, Advocates for R-2.
Mr. Raunak Dhillon, Mr. Shubhankar Jain, Ms.
Madhavi Khanna, Advocates for R-3.
Mr. Neeraj Balakrishnan and Mr. Nishant Upadhyay,
Advocates.
ORDER
(Virtual Mode) 24.09.2021: Heard Learned Sr. Counsel for the Appellants in I.A. No. 1991 of 2021 seeking condonation of delay of 47 days in filing the Appeal against the Order dated 07th June, 2021 passed by NCLT, Mumbai Bench in I.A. No. 449/MB/C-II/2021 in CP(IB) No. 4258/MB/C-II/2019.
2. In view of the submissions made in Paragraphs 4 and 5 of the I.A. No. 1991 of 2021, delay in filing the Appeal is condoned and I.A. No. 1991 of 2021 stands allowed.
3. Learned Counsel for the Appellants informs this Appellate Tribunal that similar Appeals bearing Company Appeal (AT) Ins. No. 454 of 2021 and Company 2 Appeal (AT) Ins. No. 455 of 2021 are pending before Court No. 1 which is arising from same Impugned Order.
4. The Registry is directed to list this matter before the appropriate Court after obtaining permission of the Hon'ble Acting Chairperson.
[Justice Anant Bijay Singh] Member (Judicial) [Ms. Shreesha Merla] Member (Technical) Basant/Kam.
Company Appeal (AT) Ins. No. 750 of 2021