Section 57 in The Central Administrative Tribunal Rules Of Practice, 1993
57. Application for grant of Inspection
.-(a) Application for inspection of records as provided under sub-rule (1) or sub-rule (2) of rule 23 of the Procedure Rules, shall be in Form No. 10 and presented at the filing counter of the Registry between 10 a.m. and 3 p.m. on any working day, two days before the date on which inspection is sought, unless otherwise permitted by the Registrar.(b)The Judicial Branch of the Registry shall submit the application with its remarks before the Registrar, who on consideration of the same pass appropriate orders.(c)Inspection of records of a pending case shall not ordinarily be permitted on the date fixed for hearing of the case or on the preceding day.
