CAT EXECUTION PETITION
IN THE HON'BLE _____________________ AT _____________________
Execution Pet No:_____ of _____ in O.A. No.: ________
____________________Applicant
Versus
____________________Respondents
Execution Petition under Section 27 of the Administrative Tribunal Act, 1985
Respectfully:
- That the petitioner filed an OA No. _____ titled as -2- Vs State of_______and others before this Hon'ble Tribunal and this Hon'ble Tribunal were pleased to pass the directions on ____ (Annexure E-1)directing the respondents ____.
- That the above order of this Hon'ble Tribunal has not so far been executed by the respondents.
- That the above orders of this Hon'ble Tribunal were personally served by the applicant to the respondents on ____. Despite this, the respondents have not complied with the directions issued by this Hon'ble Tribunal so far.
- It is, therefore, most respectfully prayed that this Execution Petition may kindly be allowed and the respondents may kindly be directed to execute the order of this Hon'ble Tribunal immediately. Such other orders be also passed in favour of the petitioner as deemed fit and proper in the facts and circumstances of the case.
AND FOR THIS ACT OF KINDNESS, THE HUMBLE PETITIONER AS IN DUTY BOUND, SHALL EVER PRAY.
(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
In The Hon'ble _________________ AT _____________________
Execution Pet No.: _____ of _____ in O.A. No.: ______
____________________Applicant
Versus
____________________Respondent
Affidavit in support of the Execution Petition
I, _____, do hereby solemnly affirm and declare as under:
- That the accompanying Execution Petition has been prepared under my instructions.
- That the contents of paragraph 1 to _____ of the accompanying Execution 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 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
Execution Petition No.:______ of ______ in
O.A. No.: _______
____________________Applicant
Versus
____________________Respondents/Non-applicants
Application under Section 21 (3) of the Administrative Tribunals Act condonation of delay in filing of Execution petition.
Respectfully:
- That the above-mentioned Execution Petition is filed in this Hon'ble Tribunal by the original applicant.
- That on perusal of the contents of Execution Petition, its grounds and the documents annexed therewith it is evident that the applicant has a plausible case in his favour and the balance of convenience is also in favour of the applicant. The Execution Petition is likely to succeed.
- That, however, there has been delay of _____ days in filing the Execution petition due to the reasons _____. But for these good and sufficient reasons, the applicant would have come before this Hon'ble Tribunal within the stipulated time. However, it is submitted that the applicant stands to gain nothing by delaying the matter. No harm or prejudice will be caused to the respondents if the delay in filing the Execution Petition is condoned in the interest of justice.
- It is, therefore, most humbly prayed that the present application may kindly be allowed and the delay in filing the Execution 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 O.A. No.: ______
____________________Applicant
Versus
____________________Respondents
Affidavit in support of application under Section 21 (3) of the Administrative Tribunals Act condonation of delay in filing of Execution Petition
I, ______, do hereby solemnly affirm and declare as under:
- That the accompanying application has been prepared under my instructions.
- That the contents of paragraph 1 to _____ 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 ____________
Execution Pet No.:______ of _____ in O.A. No: _____
____________________Applicant
Versus
____________________Respondents
Index
|
SI No |
Annx |
Particulars of Documents |
Pages |
|
1. |
|
MA |
1 |
|
2. |
|
Affidavit |
|
|
3. |
|
Execution Petition |
|
|
4. |
|
Affidavit |
|
|
5. |
E-1 |
Order dated |
|
|
6. |
E-2 |
|
|
|
7. |
E-3 |
|
|
|
8. |
E-4 |
|
|
|
9. |
|
Power of Attorney |
|
(Name of Place) Applicant
______ Through, Advocate
