Section 11 in The Housing Finance Institutions Debt Recovery Appellate Tribunal (Procedure)Rules, 2002
11. Documents to accompany memorandum of appeal.
(1)Every memorandum of appeal shall be in quadruplicate and shall he accompanied with two copies (at least one of which shall he certified copy) of the order of the recovery officer against which the appeal is filed.(2)Where the parties to the appeal are being represented by an agent, documents authorising him to act such agent shall also be appended to the appeal :Provided that where an appeal is filed by a legal practitioner, it shall be accompanied by a duly executed Vakalatnama.(3)'Where an approved institution is being represented by any of its officer to act as Presenting Officer before the Appellate Tribunal the document authorising him to act as Presenting Officer shall be appended to the memorandum of appeal.
