Section 7 in The Appellate Tribunal For Electricity (Form, Verification And The Fee For Filing An Appeal) Rules, 2004
7. Matters not previously field or pending with any other court :
The appellant further declares that he had not previously filed any writ petition or suit regarding the matter in respect of which this appeal has been made before any court or any other authority nor any such writ petition or suit is pending before any of them.(In case the appellant previously had filed any such writ petition or suit, the stage at which it is pending and, if decided, the list of the decisions should be given with reference to the number of annexure to be given in support thereof.)
