Section 85(2) in National Company Law Tribunal Rules, 2016
(2)For the purposes of clause (c) of sub-section (4) of section 245, while considering the desirability of an individual or separate action as opposed to a class action, the Tribunal may take into account, in particular, whether admitting separate actions by member or members or depositor or depositors would create a risk of:-(a)inconsistent or varying adjudications in such separate actions; or(b)adjudications that, as a practical matter, would be dispositive of the interests of the other members;(c)adjudications which would substantially impair or impede the ability of other members of the class to protect their interests.
