On Friday, considering the COVID-19 situation, National Company Law Appellate Tribunal has decided that all Court work, including virtual hearing and filing shall remain suspended till July 3.
Ever since the Lockdown has observed pertaining to COVID-19 pandemic to mitigate risk of its contamination, all regular matters was adjourned from time to time.
Though listing of urgent matters was allowed amid Lockdown.
Earlier, NCLAT had notified its Standard Operating Procedure (SOP) for conducting virtual hearings in urgent matters from June 1, 2020.
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