The Allahabad High Court has directed the Central Government to submit its response within four weeks in connection with a plea seeking the establishment of a regional bench of the National Company Law Appellate Tribunal at Allahabad, Uttar Pradesh.
The division bench comprised of Justice Jayant Banerji and Sanjay Yadav while dealing with a Public Interest Litigation filed by the Company Law Tribunal Bar Association (CLTBA) for establishment of NCLAT in Prayagraj has sought response from Ministry of Corporate affairs and Law Ministry within four weeks.
The counsel on behalf of the petitioner has submitted before the court that,
“Respondent nos. 3 and 4 are not necessary party, therefore, he may be permitted to delete the names of the said respondents from the array of parties.”
The court has also issued notice in this regard and assured that steps will be taken within three days. The present matter has been listed on 22 nd March, 2021 for next hearing.
Case details
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 318 of 2021
Petitioner :- (Cltba) Company Law Tribunal Bar Association
Respondent :- Union Of India And 3 Others
Counsel for Petitioner :- Udai Chandani, Prabha Shanker Mishra
Counsel for Respondent :- A.S.G.I., C.S.C., Manu Vardhana
Bench: Justice Jayant Banerji and Sanjay Yadav
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