EXEMPTION FOR DELAY IN FILING DOCUMENT
BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL ________ AT ___________________
APPLICATION UNDER RULE 4 r/w RULE 8, CAT
MA No.: _____ of _____
_______________________________________ Applicants.
VERSES
_______________________________________ Respondent/ Non-Applicant.
Application under Rule________ Administrative Tribunal Rules for exemption to file the translation
Respectfully:
1. That the above mentioned OA is filed in this Hon'ble Tribunal by the original applicants.
2. That due to the paucity of time, the applicant is not in a position to file the translation of Annexures _______.
3. It is, therefore, most humbly prayed that the applicant may kindly be exempted from filing the translation along with the OA and a further time of two weeks may kindly be granted to file the translation of Annexures in vernacular 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 Place) Applicant
_____ Through, Advocate
VERIFICATION
I_____, do hereby verify that the contents of paragraphs 1 to 3 of the MA are correct and true to the best of my knowledge, and no part of it is false and nothing material has been concealed therein.
Verified here at (Name of Place) this _____.
BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL ______________ AT ________________________
MA No.:_____ of ____
_______________________________________ Applicants.
VERSES
_______________________________________ Respondent.
Affidavit in support of the application under RULE 4 r/w RULE 8, CAT 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 ____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
