REVIEW PETITION
BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL AT ___________
Review Petition No.:______ of ______ in OA No.: ______
_______________________________Petitioner.
VERSUS
_______________________________Respondent.
Review Petition under section 22 (3) (f) of Administrative Tribunal Act
Respectfully:
- That this Hon'ble Tribunal was pleased to pass the following orders:-
GROUNDS
- That the petitioner seeks the review of the impugned order/judgment of this Hon'ble Tribunal on the following grounds amongst others, each one of which is without prejudice to and independent of others:
- That the respondent No. _____ has obtained the orders of this Hon'ble Tribunal by suppressing the material facts
- That while passing the above orders an error apparent has taken place at the face of the record in as much as ____.
- It is, therefore, most respectfully prayed that the orders dated ____ be recalled and modified to the extent of prayer. Such other orders be also passed in favour of the petitioner as deemed fit in as facts and circumstances of the case.
(Name of Place) Petitioner
______ 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 ________________
Review Petition No:______ of _____ in OA No.: ______
____________________________________Petitioner.
VERSUS
_____________________________________Respondent.
Affidavit in support of Review Petition under Section 22 (3) (f) of the Administrative Tribunals Act 1985.
I,______, do hereby solemnly, affirm and declare as under:
- That the accompanying Review Petition has been prepared under my instructions.
- That the contents of paragraphs 1 to _____ of the accompanying Review Petition 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 to the best of my knowledge 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 _______________
Review Petition No.: ______ of ______ in OA No: ____
___________________________________Petitioner.
VERSUS
_________________________________Respondent.
Index
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SI No |
Annx |
Particulars of Documents |
Pages |
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1 |
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Memo of Parties |
1 |
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2 |
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Grounds of Review |
2 |
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3 |
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Affidavit |
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4 |
A-1 |
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5 |
A-2 |
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6 |
A-3 |
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7 |
A-4 |
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8 |
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MA |
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9 |
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Affidavit |
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10 |
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MA |
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11 |
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Affidavit |
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12 |
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Power of Attorney |
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(Name of Place) Petitioner
______ Through, Advocate
BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL ___________________ AT ___________________
MA No.: ______ of _____ in Review Petition No.:______ of ______ in OA No.: _____
_________________________________Applicants/Non-Applicants.
VERSUS
________________________________Respondent/Applicants.
Application under Rule 8 (3) of_______Administrative Tribunal Rules for condonation of delay in filing of Review Petition
Respectfully:
- That the above-mentioned Review Petition is filed in this Hon'ble Tribunal by the Present Petitioner.
- That there is a delay of _____ days in filing the present Review Petition due to the reasons that _____
- That the delay is neither intentional nor willful, but due to above good, reasonable and sufficient grounds. The interest of justice demands that during the delay in filing the present Review Petition is condoned on the above good and sufficient reasons and the Review Petition is heard on merits.
- It is, therefore, most humbly prayed that this application may kindly be allowed and the delay in filing the Review Petition may kindly be condoned 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 _____ in Review Petition No.:______ of _________ in OA No.: ______
________________________________Applicant.
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 paragraphs 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 _______ in Review Petition No.:______ of _______ in OA No.: ______
__________________________________Applicants.
VERSUS
___________________________________Respondent.
Application under Rule 8 (3) of_______Administrative Tribunal Rules for staying the operation of impugned judgment during the pendency of this Review Petition
Respectfully:
- That the above-mentioned Review Petition has been filed in this Hon'ble Tribunal by the Petitioner.
- That on perusal of Review Petition and documents attached therewith it is evident that the Petitioner has prima facie a very good case in his favour and the balance of convenience is also in favour of the petitioner/applicant. _____. The interest of justice, therefore, demands that during the pendency of this Review petition the operation of Judgment of this Hon'ble Tribunal dated ______ is stayed. In case the operation is not stayed, the applicant will suffer irreparable loss and injury which cannot be compensated in terms of money.
- It is, therefore, most respectfully prayed that this application may kindly be allowed and the operation of judgment dated _____ may kindly be stayed during the pendency of this Review Petition 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 ________ in Review Petition No.:______ of ______ in OA No.: ______
__________________________________Applicant.
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 paragraphs 1 to 3 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
REVIEW REPLY
BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL AT _____________
Review Petition No.: _____ in OA No.: _____
_________________________________Petitioner.
VERSUS
__________________________________Respondent.
Reply on behalf of the respondent No. _____ to Review Petition under section 22 (3) (f) of Administrative Tribunal Act
Respectfully:
PRELIMINARY SUBMISSIONS/OBJECTIONS:
- That the present Review Petition is not maintainable at all. The review petition is misconceived and the grounds taken in the review petition are patently beyond the scope of laid down law as well as the provisions for reviewing the order passed by this Hon'ble Tribunal on _____ under challenge.
- That the Review Petition is grossly time barred.
- That without prejudice to above, ______
REPLY ON MERIT:
- That the contents of this para of Review Petition are wrong and denied. __
- That the contents of this para of Review Petition are wrong and denied. __
- That the contents of this para of Review Petition are wrong and denied. __
- That the contents of this para of Review Petition are wrong and denied. __
- That the contents of this para of Review Petition are wrong and denied. __
- That the contents of this para of Review Petition are wrong and denied. __
- That the contents of this para of Review Petition are wrong and denied. __
- That the contents of this para of Review Petition are wrong and denied. __
- That the contents of this para of Review Petition are wrong and denied. __
- That the contents of this para of Review Petition are wrong and denied. __
- That the contents of this para of Review Petition are wrong and denied. __
- That the contents of this para of Review Petition are wrong and denied. __
It is, therefore, most respectfully prayed that the Review Petition deserves to be dismissed and may kindly be dismissed in the interest of justice with cost. Such other orders as deemed fit and proper in the facts and circumstances of the case may kindly also be passed in favour of the replying respondent.
(Name of Place) Respondent No. ____
______ Through, Advocate
VERIFICATION
I,______, do hereby verify that the contents of paragraphs 1 to ______ of the Preliminary Submissions/Objections and the contents of paras 1 to _____ of reply on merit 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 _____________
Review Petition No.: _______ in OA No: ______
____________________________________Petitioner.
VERSUS
____________________________________Respondent.
Index
|
SI No |
Annex |
Particulars of Documents |
Pages |
|
1. |
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Reply |
1 |
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2. |
R-1 |
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3. |
R-2 |
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4. |
R-3 |
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5. |
R-4 |
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6 |
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Power of Attorney |
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(Name of Place) Replying Respondent No. ____
______ Through, Advocate
