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Union of India - Section

Section 12 in The Armed Forces Tribunal (Practice) Rules, 2009

12. Classification of papers. —

(1)The papers received in the Registry in all applications and Contempt applications except Miscellaneous applications, shall be classified and placed in files “A”, “B” and “C” as provided in Form No. 5.
(2)
(i)File “A” shall consist of two separate parts, i.e., Part I and Part II. Part I shall contain the order sheet and orders annexed thereto and Part II shall contain the application with annexures, reply with annexures and rejoinder with annexures and arrange as far as possible consecutively in the order of the parties.(ii) File “B” shall contain the duplicate copy of the papers as in File “A”.
(iii)File “C” shall contain the remaining papers including Vakalatnama, notices, postal acknowledgements, miscellaneous applications, replies and rejoinders thereto and Supreme Court orders, etc., if any.
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(1)Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.