EARLY HEARING 

BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL _____________ AT __________

APPLICATION UNDER RULE 4 r/w RULE 8(3), CAT

 

MA No.: ______ of ____

_______________________________________                     Applicants/Non-Applicant.

VERSES                                                    

_______________________________________                     Respondent.

  

Application under Rule _____________ Administrative Tribunal Rules for early hearing of the case.

 

Respectfully:

1. That the above mentioned OA is filed in this Hon'ble Tribunal by the original applicants.
2. That on perusal of OA and documents attached therewith it is evident that the matter is of very urgent nature as it pertains to ______
3. It is, therefore, most respectfully prayed that this application may kindly be allowed and the above OA may kindly be listed on an early date for final disposal/hearing in the interest of justice. Such other orders may also be passed as deemed fit and proper in the facts and circumstances of the case.

 

(Name of the Place)

 Applicant

______________

Through Advocate

Verification:

I ______, do hereby verify that the contents of the above Interrogatories from paras 1 to ______ are correct and true to the best of my knowledge and personal belief and no part of it is false and nothing material has been concealed therein.

Affirmed at (Name of Place) this ______.

                                                            Plaintiff / Defendant

 

AFFIDAVIT

BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL _______________ AT _________________

 

MA No.:_____ of ____

_______________________________________                     Applicants/Non-Applicant.

 VERSES                                               

_______________________________________                     Respondent.

 

Affidavit in support of an application under RULE 4 r/w RULE 8(3), 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 paragraphs 1 to 3 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 _____.

Applicant