Section 5(5) in The Housing Finance Institutions Debt Recovery Appellate Tribunal (Procedure)Rules, 2002
(5)The appeal under sub-rule (1) shall be presented in four sets in a paper book along with an empty file size envelope bearing full address of the respondent and where the number of respondents are more than one, then sufficient number of extra paper book together with empty file size envelopes bearing full addresses of each respondents shall be furnished by the appellant.
