THE NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Interlocutory Application No. 482/2025
Un-numbered Company Appeal (AT) (Insolvency) No.___/2025 (F.No.06.12.2024/NCLAT/UR/12970)
In the matter of:
Employees Provident Fund Organisation, Goa …. Appellant Vs.
Consortium Led by Syonira Invecast Pvt. Ltd. & Anr. ….. Respondents
Appearance: Mrinal Sharma, Advocate for the Appellant.
23rd January, 2025
(Hybrid Mode)
This is an application to extend the time granted for curing the
defects.
The facts of the case are that the Appellant e-filed the Memo of
Appeal on 23.11.2024. The Office after scrutiny of the Memo of Appeal on
06.12.2024, intimated the defects to the Appellant on the same day. The
Appellant re-filed the Appeal on 08.01.2025.
Heard learned Counsel appearing for the Appellant and perused the
averments made in the IA as well as Office report.
Considering the submissions made on behalf of the Appellant and
for the reasons mentioned in the IA, which are sufficient, the delay of 26
days in re-filing the Memo of Appeal is hereby condoned.
As prayed, list the case before the Hon’ble Bench under the heading
‘for admission (fresh case)’.
With the aforesaid order, this IA stands disposed of.
(Sunit Chandra) Registrar
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