INTERIM ORDER VACATION
BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL ____________ AT _________________
MA No.: ______ of _____
_______________________________________ Applicants.
VERSES
_______________________________________ Respondent.
Application under __________Administrative Tribunal Rules for vacation of interim orders dated _____.
Respectfully:
1. That the above mentioned OA is filed in this Hon'ble Tribunal by the original applicants.
2. That the original applicant has obtained interim orders from this Hon'ble Tribunal by suppression of material facts. There is neither balance of convenience in favour of the original applicant nor there is prima facie case in his favour.
3. That _______
4. That interest of justice demands that the interim orders passed by this Hon'ble Tribunal on ______ may kindly be vacated. In case the interim order is allowed to continue, the respondent/applicant will suffer irreparable loss and injury, which cannot be compensated in terms of money.
5. It is, therefore, most humbly prayed that this application may kindly be allowed and the interim order passed by this Hon'ble Tribunal on ______ may kindly be vacated 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 ______ of the MA are correct and true to the best of my knowledge and belief 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 _____
_______________________________________ 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
