Section 25(1) in National Company Law Tribunal Rules, 2016
(1)Any person may lodge a caveat in triplicate in any appeal or petition or application that may be instituted before this Tribunal by paying the prescribed fee after forwarding a copy by registered post or serving the same on the expected petitioner or appellant and the caveat shall be [in the Form No. NCLT 3C] [Substituted by Notification No. G.S.R. 1159(E), dated 20.12.2016 (w.e.f. 21.7.2016).] and contain such details and particulars or orders or directions, details of authority against whose orders or directions the appeal or petition or application is being instituted by the expected appellant or petitioner or applicant which full address for service on other side, so that the appeal or petition or application could be served before the appeal or petition or interim application is taken up:Provided, that the Tribunal may pass interim orders in case of urgency.
