Section 99 in National Company Law Tribunal Rules, 2016
99. Contents of main file.
- The main file shall be kept in the following order and it shall be maintained as permanent record till ordered to be destroyed under the rules -(a)index;(b)order sheet;(c)final order or judgment;(d)memo of appeal or petition, as the case may be, together with any schedule annexed thereto;(e)counter or reply or objection, if any;(f)(i)oral evidence or proof of affidavit;(ii)evidence taken on commission; and(iii)documentary evidence;(g)written arguments.
