NEW DOCUMENT

BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL ___________ AT ___________________

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

M.A. No.______ of ______

 

_______________________________________                    Applicants.

                                VERSES                                                    

_______________________________________                  Respondent.

 

Application under Rule _______ Administrative Tribunal Rules

Respectfully:

1. That the above mentioned OA is filed in this Hon'ble Tribunal by the original applicants.
2. That the applicant could not place on record the document ______ as the same was not available with the applicant at the time of filing OA. The ibid document is necessary for being placed on record for adjudicating the matter.
3. It is, therefore, most respectfully prayed that this application may kindly be allowed and the document (Annexure A-______)may kindly be taken on record _____ 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 ________________

 M.A. No. ______ of ______

_______________________________________                     Applicants.

                                VERSES                                                    

_______________________________________                     Respondent.

 

Affidavit in support of an application under RULE 4 r/w 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 ____ 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 STATE ADMINISTRATIVE TRIBUNAL AT __________

 

MA No.:______ 

_______________________________________                     Applicants.

                              VERSES                                                   

  _______________________________________                     Respondent.

 

Index

S. No	Annex.	Particulars of Documents	Pages
1		M. A	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