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Union of India - Section

Section 158 in The Central Administrative Tribunal Rules Of Practice, 1993

158. Removal of doubt/difficulty

.-If in the matter of implementation of these rules any doubt or difficulty arises, the same shall be placed before the Chairman and his decision thereon shall be final.FORM NO. 1[See rule 4(a)]FORM OF INDEXIN THE CENTRAL ADMINISTRATIVE TRIBUNAL.......................BENCHO.A./R.A./C.P.(Civil/Criminal)/M.A./T/P 19.../20....A..................................................................................}}Applicant/PetitionerB..................................................................................}By Legal Practitioner Mr./Ms.A......................................................................................}} RespondentsB.......................................................................................}By Legal Practitioner/Government Pleader.INDEX
Sl.No. Brief description of proceedings/documents Page No.
    From To
       
  Signature of the applicant Legal Practitioner
FOR USE BY THE REGISTRYDate of presentation/FilingDate of Receipt by postRegistration (Diary) No................SignatureFor RegistrarFORM NO. 2[See rule 11 (b)]CENTRAL ADMINISTRATIVE TRIBUNAL .......BENCHDiary No.Report on the scrutiny of ApplicationPresented by :.......................Date of presentation .....................Applicant (s) :......................Respondent (s) :....................Nature of grievance :............No. of applicants :..................No. of Respondents:......................*If S.B.CLASSIFICATIONSubject.......................(No......)Department:..................(No........)* 1. Is the application in the proper form?(Three complete sets in paper book form in two compilations)