Section 38(1) in The Orissa Hindu Religious Endowments Rules, 1959
(1)Such applications and appeals to the State Government, the Commissioner or the Assistant Commissioner shall be headed with a cause title in the following form. The names of parties being separately numbered and described as applicants and respondents, as the case may be.Before the Government of OrissaIn the Court of theCommissioner for Hindu Religious Endowments, OrissaIn the Court of the Assistant Commissioner for Hindu Religious Endowments, Orissa.Application No..............of 20.....Under Section...........of Orissa Hindu Religious Endowments Act, 1951 (Orissa Act 11 of 1952).Between...........................Applicant (s)and.............................Respondent (s)
