Section 34 in National Company Law Tribunal Rules, 2016
34. General Procedure.
(1)In a situation not provided for in these rules, the Tribunal may, for reasons to be recorded in writing, determine the procedure in a particular case in accordance with the principles of natural justice.(2)The general heading in all proceedings before the Tribunal, in all advertisements and notices shall be in Form No. NCLT. 4.(3)Every petition or application or reference shall be filed in form as provided in Form No. NCLT. 1 with attachments thereto accompanied by Form No. NCLT.2 and in case of an interlocutory application, the same shall be filed in Form No. NCLT. 1 accompanied by such attachments thereto along with Form No. NCLT. 3.(4)Every petition or application including interlocutory application shall be verified by an affidavit in Form No. NCLT. 6. Notice to be issued by the Tribunal to the opposite party shall be in Form NCLT-5.
