Section 14 in The Housing Finance Institutions Debt Recovery Appellate Tribunal (Procedure)Rules, 2002
14. Filing of reply to the appeal and other documents by the respondent.
-(1)The respondent may file four complete sets containing the reply to the appeal alongwith documents in a paper book form with the Registry within one month of the service of the notice on him of the filing of the memorandum of appeal.(2)The respondent shall also endorse one copy of the reply to the appeal along with documents as mentioned in sub-rule (1), to the applicant.(3)The Appellate Tribunal may, in its discretion on application by the respondent, allow the filing of reply referred to in sub-rule (1), after the expiry of the period referred to therein.
