Section 17(5) in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012
(5)Full name, parentage, description of each party and address and in case a party sues or is 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 pleadings in the same appeal or petition or application.
