NEERA SAGGI Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Admit.

(2.) The two appeals arise from a judgment of the National Company Law Appellate Tribunal[1] dated 4 March 2020 in Company Appeal (AT) Nos. 206 of 2019 and 285 of 2019.

(3.) The National Company Law Tribunal[2], by its order dated 18 July 2019, allowed an application seeking that the appellants should be impleaded, amongst other persons, in the course of its proceedings relating to IL&FS Limited. The NCLT and NCLAT directed that a number of persons be impleaded. Among them were both Executive and non-Executive Directors and the auditors of IL&FS.