CAT RE JOINDER
BEFORE THE HON'BLE ______________ AT __________
OA No.: ______
___________________________________Appellant.
VERSUS
_____________________________________Respondent.
Rejoinder on behalf of applicant to the reply filed by the respondents.
Respectfully:
REPLY TO PRELIMINARY OBJECTIONS/SUBMISSIONS:
1. That the contents of this paragraph of preliminary objections are wrong and denied. __
Rejoinder to Reply on Merits:
2. Calls for no rejoinder.
3. Calls for no rejoinder.
4. That the contents of this para of reply are wrong and denied and the contents of the corresponding para of OA are reasserted and reiterated. __
5. Calls for no rejoinder.
6. Calls for no rejoinder.
7. 7.1 That the contents of this para of reply are wrong and denied and the contents of the corresponding para of OA are reasserted and reiterated. __
7.2 That the contents of this para of reply are wrong and denied and the contents of the corresponding para of OA are reasserted and reiterated. __
7.3 That the contents of this para of reply are wrong and denied and the contents of the corresponding para of OA are reasserted and reiterated. __
7.4 That the contents of this para of reply are wrong and denied and the contents of the corresponding para of OA are reasserted and reiterated. __
7.5 That the contents of this para of reply are wrong and denied and the contents of the corresponding para of OA are reasserted and reiterated. __
7.6 That the contents of this para of reply are wrong and denied and the contents of the corresponding para of OA are reasserted and reiterated.
7.7 That the contents of this para of reply are wrong and denied and the contents of the corresponding para of OA are reasserted and reiterated.
7.8 That the contents of this para of reply are wrong and denied and the contents of the corresponding para of OA are reasserted and reiterated.
7.9 That the contents of this para of reply are wrong and denied and the contents of the corresponding para of OA are reasserted and reiterated.
7.10That the contents of this para of reply are wrong and denied and the contents of the corresponding para of OA are reasserted and reiterated.
7.11That the contents of this para of reply are wrong and denied and the contents of the corresponding para of OA are reasserted and reiterated.
7.12That the contents of this para of reply are wrong and denied and the contents of the corresponding para of OA are reasserted and reiterated.
7.13That the contents of this para of reply are wrong and denied and the contents of the corresponding para of OA are reasserted and reiterated. _
7.14 That the contents of this para of reply are wrong and denied and the contents of the corresponding para of OA are reasserted and reiterated.
7.15 That the contents of this para of reply are wrong and denied and the contents of the corresponding para of OA are reasserted and reiterated. __
8. Calls for no rejoinder.
9. Calls for no rejoinder.
10. Calls for no rejoinder.
11. It is, therefore, most respectfully prayed that the reliefs prayed for in this OA may kindly be allowed with cost in the interest of justice.
(Name of Place) Applicant
______ Through, Advocate
VERIFICATION
I,______, do hereby solemnly affirm and declare that the contents of paragraphs 1 to _______ of reply to Preliminary Submissions/Objections and paras 1 to 12 of rejoinder to reply on merits 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 ______.
Applicant
BEFORE THE HON'BLE ___________________ AT _______________
OA No.: _______
________________________________Appellant.
VERSUS
________________________________Respondent.
Affidavit in support of rejoinder
I,______, do hereby solemnly affirm and declare as under:-
1. That the accompanying rejoinder has been prepared under my instructions.
2. That the contents of paras 1 to _____ of the reply to the preliminary objections and paragraph 1 to 12 of rejoinder to the reply on merits of the accompanying rejoinder 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, 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 _______________ AT ___________________
MA No.:______ of _____ in OA No.: _______
_______________________________Appellant.
VERSUS
________________________________Respondent.
Application under Rule 8 (3) of ______ Administrative Tribunal Rules for condonation of delay in filing the rejoinder.
Respectfully:
1. That the applicant has filed above OA in this Hon'ble Tribunal.
2. That this Hon'ble Court was pleased to grant time to file the rejoinder. However, the applicant could not file the rejoinder within the stipulated period as the applicant had to collect certain information/records. The delay in filing the rejoinder is neither intentional nor willful.
3. It is, therefore, most respectfully prayed that this application may be allowed and the delay in filing the rejoinder may kindly be condoned and the rejoinder filed along with be allowed to be placed on record in the interest of justice. Such other orders be also passed in favour 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 solemnly affirm and declare that the contents of paragraphs 1 to 3 of MA are correct and true and no part of it is false and nothing material has been concealed therein.
Verified here at (Name of Place) his ______.
Applicant
BEFORE THE HON'BLE ______________________ AT _____________
MA No.:_______ of _____ in OA No.: ______
________________________________Appellant.
VERSUS
_________________________________Respondent.
Affidavit in support of application under Rule 8 (3) of ______ Administrative Tribunals 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 paragraphs 1 to 3 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, 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 ___________________ AT ________________
MA No.:______ of ________ in OA No.: _______
_____________________________________Appellant.
VERSUS
_______________________________________Respondent.
Application under Rule 8 (3) of ______ Administrative Tribunal Rules
Respectfully:
1. That the applicant has filed above OA in this Hon'ble Tribunal, hearing whereof will take some time.
2. That the respondents have filed reply, wherein they have made certain averments which need rejoinder for proper adjudication upon the matter.
3. It is, therefore, most respectfully prayed that this application may be allowed and the rejoinder filed along with be allowed to be placed on record in the interest of justice. Such other orders be also passed in favour of the applicant as deemed fit and proper in the facts and circumstances of the case.
(Name of Place) Applicant
______ Through, Advocate
BEFORE THE HON'BLE ___________________ AT _________________
MA No.:______ of ______ in OA No.: ______
_________________________________Appellant.
VERSUS
___________________________________Respondent.
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 paragraphs 1 to 3 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, 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 _____________
OA No: _______
_____________________________________Appellant.
VERSUS
_____________________________________Respondent.
Index
|
SI No |
Annx |
Particulars of Documents |
Pages |
|
1 |
|
MA |
1 |
|
2 |
|
Affidavit |
|
|
3 |
|
Rejoinder |
1 |
|
4 |
|
Affidavit |
|
|
5 |
A-1 |
|
|
|
6 |
A-2 |
|
|
|
7 |
A-3 |
|
|
|
8 |
A-4 |
|
|
(Name of Place) Applicant
_____ Through, Advocate
