Section 8 in The Airport Economic Regulatory Authority, Appellate Tribunal (Forms for Application and Appeal and Fee) Rules, 2010
8. Matters not previously filed or pending with any other court.
The applicant(s) further declares that the applicant(s) had not previously filed any writ petition or suit regarding the matter in respect of which this application is filed before any court or any other authority nor any such writ petition or suit is pending before any of them.[In case the applicant(s) had previously filed any such writ petition or suit, the stage at which it is pending and, if decided, the outcome of the same should be specified and a copy of the order should also be annexed.].
