Section 91 in National Company Law Appellate Tribunal Rules, 2016
91. Pronouncement of order.
(1)The Appellate Tribunal shall as far as possible pronounce the order immediately after the hearing is concluded.(2)When the orders are reserved, the date for pronouncement of order shall be notified in the cause list which shall be a valid notice of intimation of pronouncement.(3)Reading of the operative portion of the order in the open court shall be deemed to be pronouncement of the order.
