APPLICATION CAT WITHDRAWAL
BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL AT ______________
MA No.: ______ of 20___
_____________________________Applicants.
VERSUS
______________________________Respondent.
Application under Rule 8 (3) of __________Administrative Tribunal Rules for withdrawal of OA with liberty to file fresh OA.
Respectfully:
- That the above mentioned OA is filed in this Hon'ble Tribunal by the original applicants.
- That the applicant wants to withdraw the above OA due to ______
- It is, therefore, most humbly prayed that this application may kindly be allowed and the applicant may be allowed to withdraw the present OA with liberty reserved to file fresh OA 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 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.
VERSUS
______________________________Respondent.
Affidavit in support of application under Rule 8 (3) of _Administrative Tribunal Rules
I, ______, do hereby solemnly affirm and declare as under:-
- That the accompanying application has been prepared under my instructions.
- That the contents of paras 1 to 4 of the accompanying application are correct and true to the best of my knowledge.
- 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.
VERSUS
_______________________________ Respondent.
Index
|
SI 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
