National Company Law Tribunal are having vacation in the month of June 2023 and has approved the Vacation Benches.
During the vacation only urgent matters at NCLT Benches shall be taken up by subject to availability of the Hon'ble Members. Hon'ble Member (s) shall grant hearing to the urgent matters as per their convenience.
The Vacation Benches shall be conducted through Video Conference. The Constitution of Bench is as per section 419 (3) of the Companies Act, 2013. The registry shall remain open during the Vacation. This issues with the approval of Hon'ble President, NCLT
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