@JUDGMENTTAG-ORDER
1. Constitutional validity of Parts I-B and I-C of The Companies Act, 1956 inserted by Companies Second Amendment Act of 2002 was examined by a Constitution Bench in
"We, therefore dispose of these appeals, partly allowing them, as follows:
i) We uphold the decision of the High Court that the creation of the National Company Law Tribunal and the National Company Law Appellate Tribunal and vesting in them, the powers and jurisdiction exercised by the High Court in regard to company law matters, are not unconstitutional.
ii) We declare that Parts I-B and I-C of the Act as presently structures, are unconstitutional for the reasons stated in the preceding paragraph. However, Parts I-B and I-C of the Act, may be made operational by making suitable amendments, as indicated above, in addition to what the Union Government has already agreed to in pursuance of the impugned order of the High Court."
The Parliament has subsequent to the above judgment enacted The Companies Act, 2013 by which Companies Act, 1956 has been repealed. Besides Chapter XXVII of the new Act envisages establishment of National Company Law Tribunal and National Company Law Appellate Tribunal sought in the manner and on the terms set out in the said chapter. Constitutional validity of Chapter XXVII comprising Sections 407 to 434 have been assailed by the Petitioner-association in Writ Petition (C) No. 1072 of 2013 as amended. In connected Writ Petition (C) No. 267 of 2012 the Petitioner has prayed for a mandamus directing implementation of the directions issued by the Constitution Bench in R. Gandhi''s case supra.
2. Having heard Mr. Arvind P. Datar, learned senior counsel and Mr. Mukul Rohtagi, learned A.G. at some length we are of the view that substantial questions of law involving interpretation of the provisions of the constitution falls for determination. That apart since an analogous challenge in the earlier round of litigation had been examined by a Constitution Bench of this Court, we see no reason why the present writ petitions should also not be referred to a larger Bench for an authoritative pronouncement on the questions that have been raised. We accordingly refer these writ petitions to be placed before a Constitution Bench for final hearing and disposal. Additional paper books shall be filed by the Petitioners within two weeks. The papers shall be placed before Hon''ble the Chief Justice of India for constituting a larger Bench.
SLP(C) Nos. 7219 of 2014 and 35248 of 2012:
De-tagged. To be listed separately after four weeks.
