Section 18(6) in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009
(6)(a)The names of parties shall be numbered consecutively and a separate line should be allotted to the name and description of each party.(b)The numbers of the parties shall not be changed and in the event of the death of a party during the pendency of the appeal or petition or application, his legal heirs or representative, as the case may be, if more than one shall be shown by sub-numbers.(c)Where fresh parties are brought in, they may be numbered consecutively in the particular category, in which they are brought in.
