CONODONATION OF DELAY 

BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL ____________ AT ________________

 

MA No.:______ of ________

 

_______________________________________                     Applicants.

                                VERSES                                                    

_______________________________________                     Respondent.

 

Application under Rule ________Administrative Tribunal Rules for condonation of delay in filing of _______.

Respectfully:

 

1. That the above mentioned OA is filed in this Hon'ble Tribunal by the original applicants.
2. ________
3. That filing of reply/rejoinder ______ is essential for adjudication of the matter in interest of justice. The present applicant could not file the reply/rejoinder _____ within the stipulated time.
4. It is, therefore, most humbly prayed that the reply/rejoinder ______ may kindly be taken on record in the interest of justice. Such other order 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 paragraph 1 to 4 of the above application are correct and true 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 application under Rule___________ 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 4 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.:______ of ____

 

_______________________________________                     Applicants.

                                VERSES                                                    

_______________________________________                     Respondent.

Index

S. No.	Annx	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