Section 5(3) in The Orissa State Transport Appellate Tribunal Rules, 1993
(3)An appeal shall be in the form of a memorandum in duplicate setting forth concisely the grounds or objection to the order appealed against and shall be accompanied by the original or certified copy of the order appealed against alongwith treasury challan showing the deposit of the fee prescribed under Sub-rule (5) ;Provided that no appeal as aforesaid shall be deemed to have been made properly unless the names of the respondents are described in the cause title of the memorandum and unless copies of the appeal memo are filed simultaneously for service on them as well as on the original authority.
