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Judgment
1 paragraphs · 58 words
The Learned Lawyer for the Petitioner submitted that they have approached Honourable NCLAT with a prayer for constituting the division with Technical Member. In view of that, the NCLAT has allowed their prayer. Hence the Petitioner is requesting for keeping the matter in abeyance till the Division Bench is constituted as per the direction of the Honourable NCLAT.