Notices & Circulars
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This is to inform the Ld. Advocates/Authorized Representatives/Parties-in Person that while uploading the documents in the NCLAT e-filing portal, it is mandatory to fill in all the details as well as to upload the PDF with proper bookmarking.
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The Ld. Advocates/Authorized Representatives/ Parties- in Person are requested that while doing filing a single PDF file with proper PDF Bookmarking containing all the documents (Appeal, Application, Reply, Affidavit, Annexure etc. as the case may be) on the NCLAT e-filling portal.
About Us
NCLAT is also the Appellate Tribunal for hearing appeals against the orders passed by NCLT(s) under Section 61 of the Insolvency and Bankruptcy Code, 2016 (IBC), with effect from 1st December, 2016. NCLAT is also the Appellate Tribunal for hearing appeals against the orders passed by Insolvency and Bankruptcy Board of India under Section 202 and Section 211 of IBC. Read more..