National Company Law Tribunal

In the wake of Seriousness of pandemic Novel Coronavirus (COVID-19), it is hereby directed that:

  • All NCLT Benches may take up matters which require urgent hearing on request made by the parties concerned.
  • To rest of the matters between 16-03-2020 to 27-03-2020, keep giving adjournments.
  • Counsel are advised to restrict the presence to the extent required so that we all can contribute our efforts not to allow the spread of this pandemic disease any further.
  • It is suggested not to use Air conditioners as low temperature is conducive for aggravating the problem.
  • To take adjournment, parties or counsel presence is not required, do remember avoid coming for this purpose.

National Company Law Tribunal

[Notice dt. 15-03-2020]

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