(2)A memorandum of appeal or an application for revision under section 21,21-A or section 114 shall be headed with a cause-title setting out the name of the authority against whose decision the appeal or application is preferred, the serial number and date of such decision and the names of the parties separately and respondents or as applicants and respondents, as the case may be. The cause-title shall be as set out in Form-II appended to these rules.
