Section 5 in The Competition Appellate Tribunal (Form And Fee For Filing An Appeal And Fee For Filing Compensation Applications) Rules, 2009
5. Powers to relax .-The Central Government shall have power to relax any provision of these rules with respect to any class or category of cases.
FORM{See Rule 3}Memorandum of Appeal preferred under sub-section (1) and (2) of section 53B of the Competition Act, 2002IN THE COMPETITION APPELLATE TRIBUNALAT_____________Appellate JurisdictionAppeal No._______ Of 200Cause TitleBetweenA.B. ....................................Appellant (s)AndC.D. ......................................Respondent (s)[including appropriate commission/adjudicating officer](with short address)
