Section 68A(5) in National Company Law Tribunal Rules, 2016
(5)On any application, the Tribunal, after hearing the applicant and any other person, as appears to it, to be interested in the application, may, if it is satisfied, having regard to all the circumstances of the case that the variation would unfairly prejudice to the shareholders of the class represented by the applicant, cancel the variation and shall, if not so satisfied, confirm the variation for reasons to be recorded:Provided that the Tribunal may, at its discretion, make such orders as to cost as it thinks fit.]
