Section 113 in National Company Law Tribunal Rules, 2016
113. Award of costs in the proceedings.
(1)Whenever the Tribunal deems fit, it may award cost for meeting the legal expenses of the respondent of defaulting party.(2)The Tribunal may in suitable cases direct appellant or respondent to bear the cost of litigation of the other side, and in case of abuse of process of court, impose exemplary costs on defaulting party.
