SONU CARGO MOVERS Vs. UNION OF INDIA

JUDGEMENT

(1.) These petitions are arising out of the same subject matter and are having identical facts. Hence with the consent of all concerned, both the petitions are taken up for joint hearing. The facts are taken from the lead matter, i.e. Special Civil Application No.7151 of 2019.

(2.) This petition under Article 226 of the Constitution of India is filed with the prayer to quash and set aside the orders dated 05.03.2018 and 20.03.2019 passed by the president of NCLT) (National Company Law Tribunal). It is alternatively prayed to direct the president NCLT to transfer the case of the petitioner to any other Bench consisting of both the judicial and technical member.

(3.) The subject matter of these petitions pertain to the constitution and composition of the NCLT Ahmedabad Bench by two separate orders. Firstly by order dated 05.03.2018 the NCLT Ahmedabad Bench was constituted consisted of two Judicial Members and in modification of the order dated 22.02.2018. The second order is dated 20.03.2019 and is constituting a Special Bench at NCLT Ahmedabad consisted of one Judicial Member.