EX-PARTE SETTING ASIDE

BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL ____________ AT __________________

APPLICATION UNDER RULE 4 r/w RULE 8, CAT

 

MA No.:______ of _____

_______________________________________                     Applicants.

 VERSES                                                    

_______________________________________                     Respondent.

 

Application under Rule ________ Administrative Tribunal Rules for setting aside ex-parte orders

Respectfully:

1. That the above mentioned OA is filed in this Hon'ble Tribunal by the original applicants.
2.  That when this case was listed on this Hon'ble Tribunal was pleased to proceed ex-parte against the applicant. The _______
3. It is, therefore, most respectfully prayed that this application may kindly be allowed and the order of ex-parte dated ______ against the applicant/respondent may kindly be set aside and the applicant/respondent may kindly be allowed to file the reply 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 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

 

 

BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL ____________ AT _____________________________

 

MA No.:______ of _____

_______________________________________                     Applicants.

 VERSES                                                    

_______________________________________                     Respondent.

 

Affidavit in support of an application under RULE 4 r/w RULE 8, 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 paragraph 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

 

BEFORE THE HON'BLE ___________ AT _____________

 

MA No.:______ of _____

_______________________________________                     Applicants.

VERSES                                                    

_______________________________________                     Respondent.

 

 Index

S. No	Annex	Particulars of Documents	Pages
1		MA	1
2		Affidavit
3	A-1
4	A-2
5	A-3
6	A-4
7.		Power of Attorney

 

(Name of Place)                                                                                                                                                                                Applicant

 ______                                                                                                                                                                                   Through, Advocate