Section 30 in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012
30. Interlocutory applications.
- Every interlocutory application for stay, direction, condonation of delay, exemption from production of copy of order appealed against or extension of time prayed for in pending matters shall be in specified form and the requirements specified in that behalf shall be complied with by the applicant, besides filing an affidavit supporting the application.
