Section 112 in The Central Administrative Tribunal Rules Of Practice, 1993
112. Compliance of urgent orders
.-(a) Whenever the Bench passes an order, final or interlocutory, requiring immediate compliance, the Court officer shall immediately transmit the case file and the order to the Deputy Registrar (Judicial) who shall ensure prompt action on the same day.(b)Files with Dasti orders should be stapled with "To day" flags and superscribed with OA/TA/RA/CP/MA/PT No. with the signature of the Court officer with date.
