IMPLEADING OF PARTY

BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL AT ____________

 

MA No.:______ of ______

_______________________________________                     Applicants.

                                VERSES                                                    

_______________________________________                     Respondent.

 

Proposed Respondent/Applicant

Application Under Rule _________ State Administrative Rules for impleading the applicant as respondent in OA No. _____ titled as ______ 

Respectfully:

1. That the Original applicants have filed OA in this Hon'ble Tribunal which is pending adjudication.
2. That from perusal of the relief sought by the original applicant, it is evident that if the same is allowed it will adversely affect the interests of the present applicant and the original applicant has intentionally chosen not to implead the present applicant as respondent so as the original applicant can obtain favourable orders from this Hon'ble tribunal by suppression of material facts.
3. That the interest of justice demands that the present applicant is allowed to join as a respondent in the above OA and the original applicant is directed to supply the copies of OA and all other documents to the present applicant so as to enable the present applicant to defend its interest properly and assist this Hon'ble tribunal to adjudicate upon the matter properly.
4. That it is further submitted that the filing of reply on behalf of the present applicant is essential for proper adjudication of the matter in the interest of justice. And therefore, the present applicant be allowed to file the reply within reasonable period of time.
5. It is, therefore, most humbly prayed that the present applicant may kindly be allowed to be impleaded as respondent, and the original applicant be directed to give the copies of OA, MA, and all other documents, and the present applicant be allowed a reasonable period to file the reply to the same in the interest of justice. Such other orders be also 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 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 _____ 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