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Union of India - Section

Section 69 in Railways Rates Tribunal (Procedure) Regulations, 1990

69. Court seal.-

The seal of the Tribunal shall be kept in the custody of the Secretary.APPENDIX I[See Regulation 47(2)]Scale Of Fees For Award Of Costs In Connection With Proceedings Before The Tribunal.
For filling a complaint under section 36 an application under section 45 or for intervening in support of a complaint. 250.00
For Vakalatnama 5.00
For filing any other application. 3.00
For service of notice, summons 5.00 Or the actual cost whichever is more.
For service of interrogatories. 5.00
For filing any affidavit made outside the Tribunal. 5.00
For injunction petition 10.00
For making an affidavit before an Officer of the Tribunal/Court 5.00
APPENDIX IIFORM IRegistration Of Complaint For The Year...........
Sl. No. Date of complaint and its receipt Date of registration Date of complaint
1 2 3 4
       
Name of respondent Subject matter Name of intervener Date of judgment
5 6 7 8
       
Operative part of judgment Date of communication of the operative part to parties. Writ to High Court, Appeal to Supreme Court or correction and result. Miscellaneous Application, if any
9 10 11 12
       
FORM IIRegistration Of Complaint For The Year...........[See Regulation 16(4) and Regulation 54]
Sl. No. Date of complaint and its receipt Date of registration Date of complaint
1 2 3 4
       
Name of respondent Cross reference to Original proceedings Name of intervener Date of judgment
5 6 7 8
       
Operative part of judgment Date of communication of the operative part to parties. Miscellaneous Application, if any Remarks
9 10 11 12
       
FORM IIIRegister Of Miscellaneous/interlocutory Application For The Year......[See Regulation 51]
Sl. No. Date of application and its receipt Date of registration Name of applicant
1 2 3 4
       
Name of respondent Subject matter Cross reference to the Original complaint/applicantion Date of intervener
5 6 7 8
       
Date of Order Nature of Order Date of communication of the order to the parties Remarks
9 10 11 12
       
FORM IVRegister Of References For The Year.............[See Regulation 55]
Sl. No. Particulars of reference and date of receipt Date of registration Subject matter of reference
1 2 3 4
       
Date of Report of the Tribunal Recommendation Date of despatch of the Report Remarks
5 6 7 8
       
FORM V[See Regulation 19]Before The Railway Rates Tribunal At Madras Complaint/application No. ...... Of 20.........................Complainant/ApplicantVersus.................RespondentTo.................RespondentUnder Regulation 19(1) of the Railway Rates Tribunal Regulations 1990, you are hereby required within 30 days from the date of service upon you of the enclosed complaint/application to put in your answer to the same together with........ copies and to take notice that in default of such answer being put in within the said time, the Tribunal may proceed to hear the said complaint/application in your absence.Your answer and the copies thereof may be presented to me at my office at the headquarters or sent to me by Registered post. You should also make a provisional deposit of Rs. 150/- to meet the charges of service of notice, etc. and preparation of paper book. The amount may be remitted either in cash/money order in favour of the Secretary, Railway Rates Tribunal, Madras or by means of crossed postal order or crossed bank draft in favour of the Chief Cashier, Southern Railway, Madras.Given under my hand and the seal of the Tribunal, this..........day of..........19 ...... at No. 3, Victroria Crescent Road, Madras-600105.SecretaryRailway Rates TribunalFORM-VII[See regulation 19(3) & (4)]Before The Railway Rates Tribunal At Chennai Complaint/application No. ....... Of 20............................Complainant/ApplicantVersus...................RespondentWhereas the complainant/applicant above named has made a complaint/application that.................And, whereas, it is thought that there are numerous persons who are not on record but have the same interest in the proceedings as the complainant/applicant or respondent above named.This public notice is, therefore, given under Sub-regulations (3) and (4) of Regulation 19 of the Railway Rates Tribunal Regulations, 1990, so that any person who so desires may petition the Tribunal within 30 days of the publication of this notice for leave to intervene in support of or opposition to the relief sought in the complaint /application or be added on the side of the complainant/applicant or the respondent, setting forth the grounds of the proposed intervention and the position and the interest of the petitioner in the proceedings on the grounds for being added as a party in the said case.Any decision given by the Tribunal after such public notice shall apply to all such persons.Given under my hand and the seal of the Tribunal, this............. day of........ 19..... at No. 3, Victoria Crescent Road, Madras-600105.SecretaryRailway Rates TribunalFORM-VIII[See regulation 29(2)]Before The Railway Rates Tribunal At Chennai Complaint/application No. ........... Of 20...........................Complainant/ApplicantVersus.................RespondentTo.................. Complainant/Applicant/Respondent/IntervenerWhereas the Tribunal has to frame issues in the above case.Take Notice that you shall file the draft issues in the above complaint under regulation 29(1) of the Railway Rates Tribunal Regulations, 1990, on or before..................day of................. 20.........And also take notice that the above complaint will come up for hearing and framing issues before the Tribunal, in accordance with sub-regulations (2) and (3) of regulation 29 of the Railway Rates Tribunal Regulations, 1990, sitting at..... on the....... day of........20 .............at.........O'clock in the............noon.If no appearance is made on your behalf by yourself or your representative, the case will be heard and decided in your absence.Given under my hand and the seal of the Tribunal, this..................day of............. 19..... at No. 3, Victoria Crescent Road, Madras-600105.Secretary.Railway Rates Tribunal.FORM-IX[See regulation 32(4)]Before The Railway Rates Tribunal At Chennai Complaint/application No. .............. Of 20...........................Complainant/ApplicantVersus.................RespondentTo........................IntervenerOn your application, dated...................................under Regulation 32(1) of the Railway Rates Tribunal Regulation, 1990, you have been granted leave by the Tribunal to intervene in the above complaint/application (in support of/in opposition) to the relief sought.Under Regulation 32(4) of the said Regulation, you are hereby required within 7 days of the date of receipt of the enclosed complaint/application, to put in your statement of grounds in support of/in opposition to the relief sought, duly signed and verified, together with.......................copies thereof, and to take notice that in default of such statement being put in within the said period, the Tribunal may proceed to hear the said complaint/application in your absence.Further, you are hereby called upon to make alongwith your statement a provisional deposit of Rs. 150 with the Tribunal to meet the charges for the service of notice, etc. and cost of preparation of paperbook, and as your intervention is in support of the relief sought, also a fee of Rs. 250. The amount may be remitted either in cash/money order in favour of the Secretary, Railway Rates Tribunal, Madras or by means of crossed postal order or crossed bank draft in favour of the Chief Cashier, Southern Railway, Madras.Given under my hand and the seal of the Tribunal, this.............. day of............... 20....... at No. 3, Victoria Crescent Road, Madras-600105.Sd/-Secretary,Railway Rates Tribunal,MadrasFORM-XI[See regulation (33)]Before The Railway Rates Tribunal At Chennai Complaint/application No. .............. Of 19...........................Complainant/ApplicantVersus.................RespondentTo...................Complainant/Applicant/Respondent/IntervenerTake notice that the above complaint/application will come up for hearing before the Tribunal sitting..........on the...............day of............ 20....... at.............O' Clock in the ......... noon on the issues as already settled in this case.If no appearance is made on your behalf by yourself or your representative ............. alongwith your witnesses, the case will be heard and decided in your absence.Given under my hand and the seal of the Tribunal, this............ day of............ 20 ........, at No. 3, Victoria Crescent Road, Madras-600105.Secretary,Railway Rates TribunalMadrasFORM-XI[See regulation (35)]Before The Railway Rates Tribunal At Chennai Complaint/application No. .............. Of 19...........................Complainant/ApplicantVersus.................RespondentToThe person appointed to hold the enquiry.Whereas the Tribunal deems a local enquiry to be requisite in this case, you are hereby required to hold, such enquiry under Regulation 35 of the Railway Rates Tribunal Regulation, 1990 after notifying the parties concerned for the purpose of.................and to submit your report on or before.............day of 20........Process to compel the attendance before you of any witness or for the production of any document whom or which you may desire to examine or inspect will be issued by this Tribunal on your application.The Tribunal will order payment of your remuneration and expenses after it has received your report.Given under my hand and the seal of the Tribunal, this.............. day of........... 20....... at No. 3, Victoria Crescent Road, Chennai-600105.Secretary,Railway Rates Tribunal,Madras