Section 23 in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009
23. Lodging of Caveat.
(1)The respondent may lodge a cavern in triplicate in any appeal or petition or application that may be instituted before the Appellate Tribunal, by paying the specified fee after forwarding a copy by registered post or serving the same on the expected petitioner or appellant and the caveat shall be in Form IV and contain Such details and particulars or orders or directions, details of authority against whose orders or directions the appeal or petition is being instituted by the expected appellant or petitioner with full address for service on other side, so that the appeal or petition be served before the appeal or petition or interim application is taken up:Provided that it shall not affect the jurisdiction of the Appellate Tribunal to pass interim orders in case of urgency.(2)The caveat shall remain valid for a period of ninety days from the date of its filing.
