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Judgment
20.01.2026: These appeals are filed against an impugned order dated 05.01.2026 passed by the Ld. NCLT, New Delhi in CP No.199(ND) of 2025 whereby because of non-filing of replies by the appellants to an application under Section 73(4) of the Companies Act, 2013, the opportunity to file replies stood closed and the matter is listed for final hearing on 28.01.2026.
The learned counsel for the appellant has referred to an earlier order dated 08.12.2025 when for the first time an opportunity was granted to the appellants herein to file replies within three days and then three days to respondents to file rejoinder(s).
It is the submission of the learned counsel for the appellants the replies could not be filed within three days, as directed as there was change of learned counsel(s) and requests were made but it was not adhered to and the right to file replies stood closed and the matter(s) were listed for 28.01.2026, as stated earlier. Heard the learned counsels for the parties.
Considering the submissions made by the learned counsels for the appellants we modify the order dated 05.01.2026 thereby giving an opportunity to the appellants to file replies to the application under Section 73(4) of the Companies Act, 2013 within three days with copy(ies) to the learned counsel(s) for the Respondents herein. In case the Respondent(s) intends to file rejoinder(s), be filed before the next date of hearing i.e. 28.01.2026 before the Ld. NCLT.
The appeals stand disposed of in terms of above.
IAs No.417, 418, 419, 422, 423, 424, 428, 429, 430, 431, 432 and 433/2026 are also disposed of.