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NCLT will have five acting Presidents in 11 days if reappointment process not completed
in the National Company Law Tribunal (NCLT)presidentship could change hands five times in a span of 11 days if the Central government does not reappoint members. The Supreme Court of India on Monday the expressed hope that the central government would reappoint the members soon but refrained from passing any positive comments related to the tenure of the NCLT members.
Bethala Shanta Vijaya Prakash Kumar would be retiring from his post on 31st May, after completing his five years tenure. Rajeswara Rao Vittanala succeeding thereafter would have the strangest tenure as he would serve as the presidentship just for a day and would be retiring the day after. Manorama Kumari would be the next in line who would be serving in the post for a span of four days retiring on june 5th. R Varadharajan would be the next serving the position for the next three days lasting from June 6th to June 9th. BP Mohan would be the next person to serve the position for a year retiring on july 26th,2022.
Judicial member HP Chaturvedi would be placed right after Manorama Kumari if seniority becomes a criteria to appoint the members in the NCLT. Hence it is noticed , that if Chaturvedi is appointed as the new president then Manorama Kumari would miss out being the acting president
