Section 32 in The Armed Forces Tribunal (Practice) Rules, 2009
32. Papers not to form part of the records.
(1)Except with the leave of the Tribunal, the following shall not form part of the records of the case:(a) reply statement filed after the expiry of the time granted for the purpose;(b)rejoinder filed without the leave of the Court or filed after the expiry of the time granted; and(c)additional pleadings filed without the leave of the Court or filed after the expiry of the time granted.(2)The papers referred under sub-rule (1) which are treated as not forming part of the record shall be notified on the notice board of the Registry requiring the party to take them back within four weeks from the date of such notice, failing which the Registry shall take steps to destroy the same. __________(1)Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.
