Rana Sarkar Vs Bimal Agarwal & Ors.

Rana Sarkar vs Bimal Agarwal & Ors.

National Company Law Appellate Tribunal · Decided on 15 January 2025

HON’BLE JUDGES

Rakesh Kumar Jain, Member (Judicial) · Indevar Pandey, Member (Technical)

CASE NUMBER

Comp. App. (AT) (Ins) No. 1129 of 2022

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Judgment

12 paragraphs · 214 words

15.01.2025: CA (AT) (Ins) No. 1129 of 2022

IA No. 4064 of 2024- This application is filed under Rule 26 of the NCLAT Rules, 2016 for condonation of delay in refiling of the application. The application has been re-filed after 17 days. For the reasons mentioned in the application, the same is hereby allowed and delay in re-filing the application is hereby condoned.

IA No. 6108 of 2024- This application is filed for substitution of the legal heirs of Respondent No. 2. Application is allowed subject to all just exceptions. Let notice be issued to the legal heirs of Respondent No. 2 for 04.03.2025.

List on 04.03.2025.

CA (AT) (Ins) No. 1130 of 2022

Pleadings of this case are complete.

List for hearing on 04.03.2025.

CA (AT) (Ins) No. 1145 of 2022

No one has put in appearance on behalf of the appellant, nor there is any request for a pass over on their behalf. Dismissed for non-prosecution.

CA (AT) (Ins) No. 1146 of 2022

IA No.4591 of 2024- This application is filed for impleading the legal heirs of Respondent No. 2. Application is allowed subject to all just exceptions. Let notice be issued to the legal heirs of Respondent No. 2 who are mentioned in para 2(h) of the application.