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A notice of Standard Operating Procedure issued by NCLAT to conduct hearing on urgent matters commences from June 1.
A notice of Standard Operating Procedure has been issued by the Honourable Acting Chairperson of the National Company Law Appellate Tribunal, where it has decided that all the urgent cases will be heard through video conferencing mode from 1st of June.
Mentioning
- The application should be submitted only through an email at the email address registered as registrar-nclat@nic.in. If the application is allowed then the council shall file the appeal application as per the procedure prescribed under NCLAT rules and after curing all the defects the cases will be enlisted on the website and payment of fees can be made through Bharat Kosh (https://bharatkosh.gov.in/)
- The application mentioned must contain all the details related to the case as well as the contact details for the councils’ part in person.
- The parties shall not be permitted to rely upon any document other than the documents filed along with appeal/interlocutory application in conformity with the rules.
- The application must also contain separate paragraph giving consent for taking up the matter through the virtual mode.
- The advocates and the parties should mention whether they would be using mobile/laptop/pc to connect to the Tribunal.
- Link should be sent accordingly to the parties and to the counsel to join the video.
The instructions issued by the NCLAT are as followed:
- Parties to join through web-based video conferencing system on the VIDYO platform either by web page http://webvc.nic.in or by mobile https://play.google.com/store/apps/details?id=com.vidyo.VidyoClient for google play and https://apps.apple.com/us/app/vidyomobile/id444062464 for apple , hosted on the servers of the National Data Centre of Nationals Informatics centre, Govt of India.
- A maximum of two appearances links will be provided to each party and the link should not be shared with anyone.
- The desktop/laptop/mobile used should have stable and smooth internet connectivity for video conferencing with speed of more than 2 mbps.
- One person at a time should be allowed to speak and any attempt made by the party to jump in between during the presentation by another party and disrupt the proceeding may invite to mute the disrupting party.
- In case a party wishes to speak he may raise his hand to seek the attention of the Bench.
- Cross talking and discussions between the counsels can be done the muting the mic.
- Decorum regarding the dress as well verbal communication shall be maintained by the parties.
- Advocates may wear white shirt / white salwar kameez / white saree with a plain white neck band till further orders are announced.
- The recording of proceeding is not allowed and if anyone tries so, strict action must be taken against the defaulting party.
- The parties are should remain online till the Bench concludes the hearing of their matter.
- For any technical support parties may contact during official hours and working days: Gajendra Singh (9560014361), Mr. Satyanarayan (9871547911), Mr. Vivek Rawat (9971517758) and Mr. Sohrab Naqvi (9811226764). Email id: itsupport@nclat.nic.in Telephone Numbers 011-24306820, 011-24306872.
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