(1.) As prayers in both the writ petitions are common, they were heard together and disposed of by this common order.
(2.) Mr.A.K.Athiban Vijay (Petitioner in W.P. No.33663/2018), a practising advocate in Madras High Court and Mr.V.Venkata Sivakumar (Petitioner in W.P. No.33383/2018), a Chartered Accountant and Professor, have filed these writ petitions as Public Interest Litigation praying for a direction to constitute a Southern Regional Bench of the National Company Law Appellate Tribunal.
(3.) The Bench of the National Company Law Appellate Tribunal has been constituted in accordance with Sec. 410 of the Companies Act, 2013 read with Rule 8 of the National Company Law Appellate Tribunal Rules, 2016.