Section 8 in The National Highways Tribunal (Procedure) Rules, 2003
8. Contents of memorandum of appeal
- .(1) Every memorandum of appeal filed under rule 5 shall set forth concisely under distinct head, the grounds of such appeal without any argument or narration,and such grounds shall be numbered consecutively and shall be typed in double line space on one side of the paper.(2)It shall not be necessary to present separate application to seek interim order or direction if the memorandum of appeal contains a prayer seeking an interim order pending final disposal of the appeal.
