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The establishment of two new benches of National Company Law Tribunal (NCLT) has been approved by the Central Government. One bench would be established at Amaravati in Andhra Pradesh and the other at Indore in Madhya Pradesh.
The additional benches of National Company Law Tribunal have been approved by the Centre due to increasing caseload, especially under the Insolvency & Bankruptcy Code, 2016, stated as per the PIB Press Release on March 8, 2019.
Presently, the jurisdiction of NCLT Bench at Hyderabad is for the State of Andhra Pradesh and the bench at Ahmedabad for the State of Madhya Pradesh.
The jurisdiction for Andhra Pradesh will now be at Amravati and that of Indore for Madhya Pradesh.
Currently, there are fourteen NCLT Benches in total, including the Principal Bench in New Delhi. Recently, three NCLT benches were established at Kochi, Jaipur & Cuttack.
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