Section 17 in The Airport Economic Regulatory Authority, Appellate Tribunal (Forms for Application and Appeal and Fee) Rules, 2010
17. Relief sought
In view of the facts mentioned in para 5 above, points in dispute and questions of law set out in para 6, the applicant(s) prays for the following relief(s):(a)(b)(c)Dated at _____________________ this _____________________ day of _____________________ 201________Counsel for Applicants(s)Applicant(s)Declaration By Applicant(s)The applicant(s) above named hereby solemnly declare(s) that nothing material has been concealed or suppressed and further declare(s) that the enclosures and typed set of material papers relied upon and filed herewith are true copies of the original(s)/fair reproduction of the originals/true translation thereof.Verified at ............on this at......... day of ............. 201.........Counsel for Applicant(s)Applicants(S)VerificationI................. [Name of the applicant(s)] S/o. W/o. D/o. [indicate anyone, as the case maybe] ................... age..................... working as............ in the office of ................resident of ..................... do hereby verify that the contents of the paras .............. to .............. are true to my personal knowledge/derived from official record and para ....................to .....................are believed to be true on legal advice and that I have not suppressed any material facts.Date:Place:Signature of the applicant(s)Form II{See sub-rule (2) of rule 3}In The Airport Economic Regulatory Authority Appellate TribunalNew DelhiAppellate JurisdictionAppeal No ..................... of 201Cause TitleBetweenA.B............................Appellant (s)AndCD.........................Respondent (s)(With short address)
