Section 89 in The Central Administrative Tribunal Rules Of Practice, 1993
89. Marking of documents
.-(a) The documents when produced shall be marked as follows:-(i)If relied upon by the applicant's side they shall be numbered as "A" series.(ii)If relied upon by the respondent's side they shall be marked as "R" series.(iii)The Court exhibits shall be marked as "C" series.(b)The Tribunal may direct the applicant to deposit in Tribunal by way of IPO/DD drawn in favour of the Registrar a sum sufficient to defray the expenses for transmission of the records before the summons is issued.(c)The transmission of the records shall ordinarily be by registered post parcel.
