In continuation of the Notice dated 20th March, 2020 on the above subject, it is further provided that in view of complete lockdown/shutdown, the Roster issued in regard to hearing of urgent matter/s on 25th March, 2020 and 1st April, 2020 is withdrawn. However, the concerned may contact Registrar telephonically for listing of urgent matter/s on any day before 1st April, 2020.

The period of limitation for filing Appeal with this Appellate Tribunal shall stand extended with effect from 15th March, 2020 till further order/s in terms of the direction dated 23-03-2020 passed by Hon’ble Apex Court in Suo Motu Writ Petition (Civil) No(s).3/2020


National Company Law Appellate Tribunal

[Circular dt. 24-03-2020]

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