CAT JOINT APPLICATION
BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL AT ________________
M.A. No:______ /____ in
O.A. No:______ /_____
_____________________ Applicants
Versus
_____________________ Respondents
M.A. under Rule 4 (4) (a) of Administrative Tribunal (Procedure) Rules 1986
Respectfully:
- That the applicants have filed the above mentioned O.A. jointly.
- That on perusal of the above O.A. and documents attached therewith it is amply evident that all the applicants have common cause of action and common nature of relief prayed for by them and are desirous of joining in a single application as they have a common interest in the matter.
- That interest of justice demands that the applicants are allowed to file the O.A. in the joint in the interest of justice.
- It is, therefore, most respectfully prayed that this application may be allowed in the interest of justice and the applicants may be allowed to file the present OA jointly. Such other orders be also passed as deemed fit and proper in the facts and circumstances of the case.
(Name of Place) Applicants
______ 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 _______________
M.A. No:______ /_____ in
O.A. No:______ /_____
_____________________ Applicants
Versus
_____________________ Respondents/Non-Applicants
Affidavit in support of M.A. under Rule 4 (4) (b) of Administrative Tribunal (Procedure) Rules 1986
I,______, do hereby solemnly affirm and declare as under:
- That I am duly authorised by the other applicants to file the present MA and am fully conversant with the facts of the case.
- That the accompanying M.A. has been drafted under my instructions.
- That the contents of paras 1 to 4 of the M.A. 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, no part of it is false and nothing material has been concealed therein.
Affirmed at (Name of Place) this the _____ _.
DEPONENT
