Section 89(1) in National Company Law Tribunal Rules, 2016
(1)The Registry shall prepare and publish on the notice board of the Registry before the closing of working hours on each working day the cause list for the next working day and subject to the directions of the President, listing of cases in the daily cause list shall be in the following order of priority, unless otherwise ordered by the concerned Bench; namely;-(a)cases for pronouncement of orders;(b)cases for clarification;(c)cases for admission;(d)cases for orders or directions;(e)part-heard cases, latest part-heard having precedence; and(f)cases posted as per numerical order or as directed by the Bench;
