Section 21 in The Competition Appellate Tribunal (Form And Fee For Filing An Appeal And Fee For Filing Compensation Applications) Rules, 2009
21. Relief sought
In view of the facts mentioned in para 7 above, points in dispute and questions of law set out in para 8, the appellant prays for the following relief (s) :(a)(b)(c)Dated at ____________________ this _____________ day of ___________ 200 .Counsel for Appellant(s)Appellant (s)Declaration By AppellantThe appellant(s) above named hereby solemnly declare (s) that nothing material has been concealed or suppressed and further declare(s) that the enclosures and typed set of material papers relied upon and filed herewith are true copies of the original(s)/fair reproduction of the originals / true translation thereof.Verified at _______________ on this at __________ day of _____________ 200 .Counsel for Appellant (s)Appellant(S)VerificationI _________________________ (Name of the appellant) S/o. W/o. D/o [indicate any one, as the case may be] ________________ age _____________ working as ________________________ in the office of _________________ resident of _______________________________________ do hereby verify that the contents of the paras ________________ to ____________________ are true to my personal knowledge/derived from official record) and para ______________to ___________ are believed to be true on legal advice and that I have not suppressed any material facts.Date..................................Place....................................................................................Signature of the appellant or authorized representative
