Section 70(4) in National Company Law Tribunal Rules, 2016
(4)The Tribunal may, while dealing with a petition under section 58 or 59, at its discretion, make-(a)order or any interim order, including any orders as to injunction or stay, as it may deem fit and just;(b)such orders as to costs as it thinks fit; and(c)incidental or consequential orders regarding payment of dividend or the allotment of bonus or rights shares.
