Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 35 in The Central Administrative Tribunal Rules Of Practice, 1993 35. Matters to be listed before the Registrar's Court .-Once an application/petition is admitted and notice ordered, the same shall be posted before the Registrar for completion of pleadings.
