Section 34 in The Central Administrative Tribunal Rules Of Practice, 1993
34. Incorporation of amendments, filing of additional reply, etc
.-When the Tribunal allows a prayer for a amendment of the pleadings or for addition of parties, the same shall be carried out in red ink indicating the date of the order and duly signed by the party/legal practitioner, who has obtained the order, within the time granted for the purpose by the order or if no time is thereby limited then, within 14 days from the date of the order. If however, the Bench or the Tribunal has directed furnishing of a fresh copy incorporating the amendments/addition of parties, the same shall be filed in triplicate and after serving a copy of the amended pleading on the other party within the time granted by the Court or if no time is granted with 14 days from the date of the order. In default, the Registry shall place the matter before the Bench for orders.
