The Law Minister informed Lok Sabha that as of now no proposal to set up any new Bench of NCLT and NCLAT is under consideration. Apart from increase in number of Benches, Government is taking all necessary steps to augment capacity of NCLT, including multiple courts at heavily loaded benches.
He replied to an Unstarred Question related to establishment of more benches of National Company Law Tribunal (NCLT) in the next year.
He stated that the benches of National Company Law Tribunal (NCLT) and National Company Law Appellate Tribunal (NCLAT) are being set up in a phased manner depending on quantum of workload and other factors. So far, one Principal Bench and 15 other benches of NCLT and one Principal Bench and one other Bench of NCLAT have been established.
The Minister also provided the data of number of cases pending with NCLT. 21,089 cases are pending with NCLT benches as on 31.01.2022, including 13,188 cases under Insolvency and Bankruptcy Code (IBC), 1,107 cases of Merger and Amalgamation (M&A), and 6,794 other cases.
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