Section 19 in The Airport Economic Regulatory Authority, Appellate Tribunal (Forms for Application and Appeal and Fee) Rules, 2010
19. 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(s) prays for the following relief (s):(a)(b)(c)Dated at ..............this ...............day of ........... 201...........Counsel for Appellants(s)Appellant(s)Declaration By Appellant(s)The appellant(s) above named hereby solemnly declare(s) that nothing material has been concerned 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 original/true translation thereof.Verified at ................ on this at ................... day of ......... 201.........Counsel for Appellant (s)Appellant(S)VerificationI..........................(Name of the appellants) S/o. W/o. D/o. [indicate anyone, 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(s)
