REPLY CONDONATION IN DELAY TO REPLY

BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL ____________ AT _____________________

 

M. A. No.______ of ____ in O. A. No.______ of _____

____________________________ Applicants/Non-Applicants

Versus

_____________________________ Respondents/Applicant

Application under Rule 8 (3) of _____Administrative Tribunal Rules for condonation of delay in filing of reply on behalf of the Replying Respondent

Respectfully:

1.  That the above mentioned OA is filed in this Hon'ble Tribunal by the original applicants.

2. That this Hon'ble Tribunal was pleased to grant time to file the reply to the above OA. The replying respondent/applicant could not file the reply within the stipulated period as the replying respondent had to collect certain records. The delay in filing of the reply is neither intentional nor willful.

3. That filing of reply is essential for adjudication of the matter in interest of justice. The replying respondent could not file the reply within the stipulated time.

4. It is, therefore, most humbly prayed that the delay in filing of the reply may kindly be condoned and the reply may kindly be taken on record in the interest of justice. Such other order may also be passed as deemed fit and proper in the facts and circumstances of the case.

(Name of Place)                                                          Replying Respondent No. __/Applicant

______                                                                         Through, Advocate

 

BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL ____________ AT __________________

 

M.A. No.______ of ____ in O.A. No._____ of _____

_____________________________ Applicants/Non-Applicants

Versus

____________________________ Respondents/Applicant

 

 

Affidavit in support of application under Rule 8 (3) of ______ Administrative Tribunal Rules

            I,______, do hereby solemnly affirm and declare as under :-

1.  That the accompanying application has been prepared under my instructions.

2.  That the contents of paras 1 to 4 of the accompanying application are correct and true to the best of my knowledge.

3.  That I further solemnly affirm and declare that this affidavit of mine is correct and true and no part of it is false and nothing material has been concealed therein.

Affirmed at (Name of Place) this the ______

 

Deponent