Section 157 in National Company Law Tribunal Rules, 2016
157. Transmission of order by the Court Master.
(1)The Court Master shall immediately on pronouncement of order, transmit the order with the case file to the Deputy Registrar.(2)On receipt of the order from the Court Master, the Deputy Registrar shall after due scrutiny, satisfy himself that the provisions of these rules have been duly compiled with and in token thereof affix his initials with date on the outer cover of the order.(3)The Deputy Registrar shall thereafter cause to transmit the case file and the order to the Registry for taking steps to prepare copies and their communication to the parties.
