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NCLAT: Unavailability of Member to Sign the Order Not a Ground for Fresh Hearing - (01 Jun 2022)

COMPANY

National Company Law Appellate Tribunal, Principal Bench has held that an order passed with the consent of both Members of an NCLT Bench but signed by only one of them due to temporary unavailability of the other Member, does not require the matter to be designated as part-heard and be heard afresh.

Tags : NCLAT   TEMPORARY UNAVAILABILITY   FRESH HEARING  

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