Section 2(5) in National Company Law Tribunal Rules, 2016
(5)"application" means any application, [* * *] [Omitted 'interlocutory application' by Notification No. G.S.R. 1159(E), dated 20.12.2016 (w.e.f. 21.7.2016).] or proceedings filed under the provisions of the Act, including any transferred application or transferred petition as defined under sub-rule (29) ;
