Section 8 in The Competition Appellate Tribunal (Procedure) Regulations, 2011
8. Pleadings before Tribunal.-
(1)Appeal or application, counters, rejoinders, supplemental pleadings or other documents, as the case may be, shall be accompanied by four copies thereof for the Tribunal's record and such additional number of copies thereof for being served on respondents.(2)No pleadings, subsequent to the reply, shall be presented except by the leave of the Tribunal upon such terms as the Tribunal may think fit.
