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Judgment
ORDER
05.01.2023: Heard the Learned Counsel for the Petitioners / Applicants / Appellants in IA/1082/2022 in Comp. App. (AT) (CH) No.124/2022.
The Petitioners / Applicants / Appellants have preferred the instant Comp. App. (AT) (CH) No.124/2022, before this ‘Tribunal’ with a delay of ‘9 Days’, on being dissatisfied with the ‘impugned order’ dated 15.07.2022 passed by the ‘National Company Law Tribunal’, Kochi Bench in ‘Review Application No.(C/Act)/3/KOB/2022.
The grievance of the ‘Appellant’ is that the ‘impugned order’ came to be uploaded on 20.07.2022 on the National Company Law Tribunal, Kochi Bench ‘website’, and after completion of ‘45 Days’ on 03.09.2022, an ‘Appeal’ came to be filed on 07.09.2022, wherein the ‘Affidavit’ was executed on 26.08.2022, which was well within the ‘prescribed period’ of ‘45 Days’.
In view of the fact that there was no ‘Local Advocate’ at Kochi, Kerala, and even at Chennai for preferring an ‘Appeal’, the ‘Appellant’ later on identified an ‘Advocate’ at Chennai and preferred an ‘Appeal’ and in that ‘process’, there has occasioned a delay of ‘9 Days’ in preferring the instant Comp. App. (AT) (CH) No.124/2022.
The reason ascribed on behalf of the ‘Appellant’ for the delay of ‘9 Days’ in preferring the instant Comp. App. (AT) (CH) No.124/2022, after the expiry of ‘45 Days’ time limit, is that there was heavy rainfall in the City of Chennai, and only because of that reason, the ‘Affidavit’ was duly executed with an ‘Appeal Memo’ dated 26.08.2022 could not be delivered in time.
Considering the fact that the ‘Appellants’ have ascribed ‘sufficient reasons’ in the ‘Affidavit’ in IA/1082/2022 in Comp. App. (AT) (CH) No.124/2022, this ‘Tribunal’, on being subjectively satisfied as to the ‘sufficient cause’, for the delay in question, ‘condones’ ‘9 Days’ of ‘Delay’ in preferring the instant Comp. App. (AT) (CH) No.124/2022, by adopting a lenient, liberal, practical and a purposeful view, to secure the ‘ends of Justice’. Accordingly, IA/1082/2022 in Comp. App. (AT) (CH) No.124/2022 is ‘Allowed’. No Costs.
05.01.2023: The Learned Counsel for the ‘Appellant’ Mr. Dhiren R. Dave seeks permission from this ‘Tribunal’ to withdraw the instant Comp. App. (AT) (CH) No.124/2022. Acceding to his said request, the instant Comp. App. (AT) (CH) No.124/2022 is ‘dismissed’ as ‘withdrawn’. No Costs.
The Connected IA No.1079/2022 (for ‘Interim Stay’), 1080/2022 (For ‘Exemption’), 1081/2022 (For ‘Exemption’) are Closed.