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    Minions Ventures Pvt Ltd v. TDT Copper Limited

    THE NATIONAL COMPANY LAW APPELLATE TRIBUNAL

    PRINCIPAL BENCH, NEW DELHI

    Interlocutory Application No. 1497/2022

    Un-numbered Company Appeal (AT) (Insolvency) No.___/2022 (F.No.22.04.2022/NCLAT/UR/01924

    In the matter of:

    Minions Ventures Pvt. Ltd. …. Appellant Versus

    TDT Cooper Ltd. …. Respondent

    Appearance: Dr. Farrukh Khan, Advocate for the Appellant.

    19.05.2022

    This hearing has been held through video conferencing.

    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 18.04.2022 and the Office after scrutiny of the Memo of Appeal on

    22.04.2022, intimated the defects to the Appellant on the same day and

    returned the Memo of Appeal to the Appellant on 26.04.2022. The

    Appellant re-filed the Memo of Appeal on 13.05.2022. It is stated in the

    Interlocutory Application (IA) that it took a great amount of time in

    rectifying the defects as the defects were large in number. Hence, the

    Appellant could not refile the Appeal within the stipulated time. The delay

    of 14 days in refiling the Memo of Appeal was neither intentional nor

    deliberate, 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

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    Comments

    Minions Ventures Pvt Ltd v. TDT Copper Limited
    (May 19, 2022)