Section 5 in The Housing Finance Institutions Debt Recovery Appellate Tribunal (Procedure)Rules, 2002
5. Procedure for filling appeals.
(1)A memorandum of appeal shall be presented in the prescribed form by the appellant either in person to the Registrar of the Appellate Tribunal within whose jurisdiction his case falls or shall be sent by registered post addressed to such Registrar.(2)Where the appellant is an approved institution, a memorandum of appeal may be preferred,(a)by one or more legal practitioners authorised by such approved institution; or(b)by any of the officers of such approved institution to act as Presenting Officers, and every person so authorised may present the appeal before the Appellate Tribunal.(3)Where the appellant is other than an approved institution, he may prefer an appeal in person or by his agent or by a duly authorised legal practitioner.(4)An appeal sent by post under sub-rule (1) shall be deemed to have been presented to the Registrar on the day on which it is received in the officer of the Registrar.(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.
