Section 38 in The Orissa Hindu Religious Endowments Rules, 1959
38.
(1)Such applications and appeals to the State Government, the Commissioner or the Assistant Commissioner shall be headed with a cause title in the following form. The names of parties being separately numbered and described as applicants and respondents, as the case may be.Before the Government of OrissaIn the Court of theCommissioner for Hindu Religious Endowments, OrissaIn the Court of the Assistant Commissioner for Hindu Religious Endowments, Orissa.Application No..............of 20.....Under Section...........of Orissa Hindu Religious Endowments Act, 1951 (Orissa Act 11 of 1952).Between...........................Applicant (s)and.............................Respondent (s)(2)The memorandum of appeal or revision shall contain the names of the authority against whose decision the appeal or revision is preferred the serial number and the date of such decision and the names of the parties separately numbered and described as appellants and respondents. The appeal shall be accompanied by a certified copy of the order appealed against.
