APPLICATION FOR EXECUTION OF ORDER
FORM IX
(SEE RULE 31 B)
Application for execution of order
Part I
Title ______________________________________
Part II
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Description of Document attached |
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3. |
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Signature of Applicant
For use in Registrar Office.
Date of filing or date of receipt by post.
Signature of Registrar
Part III
Before the Railway Claims Tribunal _______________________________ Bench.
Execution application ___________________ of
in
Original Application No._______________________
______________________________________ Applicant(s)
Versus
______________________________________ Respondent(s)
1. Particulars of Applicant(s)
2. Particulars of Respondent(s)
3. Date of pronouncement of order
4. Whether any Appeal preferred against the order or not ______________
5. Orders, if any passed in Appeal _________________________.
6. Payment/adjustment made, if any:
7. Review application, if any, filed:
8. Previous Execution, if any, filed:
9. Amount and interest allowed by the Tribunal :
10. Amount and interest due upon the order or other relief granted thereby:
11. Casts, if any, awarded by order:
12. Against which Zonal Railway Administration to be executed :
13. Mode in which the assistant of the Tribunal is required:
14. List of enclosures:
Applicant
Verification
I ______________________________________ do hereby declare that the contents of paragraph nos. 1 to 14 of the application are true and correct to the best of my knowledge and belief
Signed at ______________ this __________ day of __________________.
Applicant
