Section 11 in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
11. Filing of reply and other documents by the respondents.
(1)Each respondent intending to contest the petition, shall file in triplicate the reply to the petition and document relied upon in paper-book form with the Registry within one month of the service of notice of the petition on him.(2)In the reply filed under sub-rule (1), the respondent shall specifically admit, deny or explain the facts stated, by the petitioner in his petition and may also state such additional facts as may be found necessary for the just decision of the case.(3)The documents referred in sub-rule (1) shall also be filed along with the reply the same shall be marked as R1, R2, R3 and so on.(4)The respondent shall also serve a copy of the reply along with documents as mentioned in sub-rule (1) on the petitioner of his legal practitioner, if any, and file proof of such service in the Registry.(5)The Appellate Authority may allow filling of the reply after the expiry of the prescribed period.(6)The Appellate Authority may at any stage of the proceedings require the respondent to submit further or better particular of his defence and may also to require him to file the original documents a copy whereof has been earlier filed by him.
