(1)An application to the Government, the Commissioner, the Joint Commissioner, the Deputy Commissioner or an Assistant Commissioner not being an application under section 21, 21-A or section 114 shall be headed with a cause title as set out in Form I appended to these Rules. The names of the parties shall be separately numbered and described as applicants and respondents, as the case may be.(2)A memorandum of appeal or an application for revision under section 21,21-A or section 114 shall be headed with a cause-title setting out the name of the authority against whose decision the appeal or application is preferred, the serial number and date of such decision and the names of the parties separately and respondents or as applicants and respondents, as the case may be. The cause-title shall be as set out in Form-II appended to these rules.(3)An interlocutory application (i.e.) an application in any application or appeal already instituted, shall bear the same cause-title as in the application or the appeal, with the addition of the following at the top:-Miscellaneous Application No.............of 20....
