Section 23A in National Company Law Tribunal Rules, 2016
23A. [ Presentation of joint petition. [Inserted by Notification No. G.S.R. 1159(E), dated 20.12.2016 (w.e.f. 21.7.2016).]
(1)The Bench may permit more than one person to join together and present a single petition if it is satisfied, having regard to the cause of action and the nature of relief prayed for, that they have a common interest in the matter.(2)Such permission shall be granted where the joining of the petitioners by a single petition is specifically permitted by the Act.]
