Section 105 in The Central Administrative Tribunal Rules Of Practice, 1993
105. Pronouncement of order
.-(a) The Bench shall as far as possible pronounce the order immediately after the hearing is concluded.(b)When the orders are reserved, the date for pronouncement not later than 3 weeks shall be fixed. The date so fixed shall not be changed except after due notice to all parties/counsel.(c)Reading of the operative portion of the order in the open Court shall be deemed to be pronouncement of the order.(d)Any order reserved by a Circuit Bench of the Tribunal may be pronounced at the principal place of sitting of the Bench in one of the aforesaid modes as exigencies of the situation require.
