Section 127 in The Central Administrative Tribunal Rules Of Practice, 1993
127. Notifying when copies are ready for delivery and consequence of not taking delivery
.-(a) On each working day before 11.30 a.m., the officer-in-charge of the copying branch shall cause to prepare in duplicate in Form No. 23, a list of cases in which certified copies are ready for delivery and publish one copy of the same on the notice board of the Registry with his signature, and the other copy shall be retained for record.(b)If the applicant fails to take delivery within three months, the certified copy prepared shall be destroyed and the copying fee paid forfeited to Government.
