Section 111 in National Company Law Tribunal Rules, 2016
111. Filing of objections by respondent, form and consequences.
(1)The respondent, if so directed, shall file objections or counter within the time allowed by the Tribunal.(2)The objections or counter shall be verified as an appeal or petition and wherever new facts are sought to be introduced with the leave of the Tribunal for the first time, the same shall be affirmed by a supporting affidavit.(3)The respondent, if permitted to file objections or counter in any proceeding shall also file three copies thereof after serving copies of the same on the appellant or petitioner or their Counsel on record or authorised representative, as the case may be.
