8(3) RESTORATION

BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL _______________ AT ________________

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

MA No.:_____ of ____

 

_______________________________________                     Applicants.

                               VERSES                                                    

_______________________________________                     Respondent.

 

An application under Rule ________ Administrative Tribunal Rules for restoration of OA dismissed in default

Respectfully:

1. That the above mentioned OA is filed in this Hon'ble Tribunal by the original applicant.
2. That when the above noted OA came up for hearing on ______, this Hon'ble Tribunal was pleased to dismiss the same in default. The reason for non-appearance ______
3. That the absence of the applicant on the date of hearing was neither intentional nor willful, but for the good and sufficient reasons hereinabove stated. The interest of justice, therefore, demands that the OA is restored to its original position so that the substantial dispute involved in the OA can be adjudicated upon on its merit by this Hon'ble court.
4. It is, therefore, most respectfully prayed that this application may kindly be allowed and the above OA may kindly be restored to its original position in the interest of justice. Such other orders may kindly also be passed in favor of the applicant 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 paragraph 1 to ______ of the above application 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 _____.

Applicant

 

BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL _____________ AT _______________

 

MA No.:______ of _______ in OA No.: ________

_______________________________________                     Applicants.

                                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 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 ____________STATE ADMINISTRATIVE TRIBUNAL AT _______________

 

MA No.:_____ 

_______________________________________                     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