Section 18 in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009
18. Procedure for filing appeal, petition, application, etc.
(1)Every appeal or petition or application or caveat petition or objection or counter presented to the Appellate Tribunal shall be in English and in case it is in some other Indian language, it shall be accompanied by a copy of translation in English and shall be fairly and legibly type written, lithographed or printed in double spacing on one side of standard petition paper with an inner margin of about four centimetres width on top and with a right margin of 2.5 centimetres, and left margin of 5 centimetres, duly paginated, indexed and stitched together in paper book form;(2)The cause title shall state "In the Appellate Tribunal for Petroleum and Natural Gas" and respectively shall specify the jurisdiction Appellate or Original under section 33(1) and section 34 respectively of the Act in which it is presented and set out the proceedings or order of the Petroleum and Natural Gas Regulatory Board against which the appeal is preferred. -(3)Appeal or petition or application or counter or objection shall be divided into paragraphs and shall be numbered consecutively and each paragraph shall contain as nearly as may be, a separate fact or allegation or point.(4)Where Saka or other dates are used, corresponding dates of Gregorian Calendar shall also be given.(5)Full name, parentage, description of each party and address and in case a party sues or being sued in a representative character, shall also be set out at the beginning of the appeal or petition or application and need not be repeated in the subsequent proceedings in the same appeal or petition or application.(6)(a)The names of parties shall be numbered consecutively and a separate line should be allotted to the name and description of each party.(b)The numbers of the parties shall not be changed and in the event of the death of a party during the pendency of the appeal or petition or application, his legal heirs or representative, as the case may be, if more than one shall be shown by sub-numbers.(c)Where fresh parties are brought in, they may be numbered consecutively in the particular category, in which they are brought in.(7)Every application, petition or application, etc proceeding shall state immediately after the cause title of the provision of law under which it is preferred.
