Section 104 in The Appellate Tribunal for Electricity (Procedure, form, fee and Record of Proceedings) Rules, 2007
104. Placing of Supreme Court orders before Tribunal.
- Whenever an interim of final order, passed by the Supreme Court of India in an appeal or other proceeding preferred against a decision of the Tribunal is received, the same shall forthwith be placed before the Chairperson/Members for information and kept in the relevant case file. Immediate attention of the Registrar shall be drawn to the directions requiring compliance.
