Section 31 in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009
31. Interlocutory application.
- Every Interlocutory Application for stay, direction, condonation of delay, exemption from production of copy of order appealed against or extension of time prayed for in pending matters shall be in Form III and the requirements specified in that behalf shall be complied with by the applicant, besides filing an affidavit supporting the application.
