Section 111 in The Central Administrative Tribunal Rules Of Practice, 1993

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Union of India - Section

Section 111 in The Central Administrative Tribunal Rules Of Practice, 1993

111. Costs

.-(a) Unless otherwise quantified by the Tribunal, when costs are awarded in a case, the same shall be determined as follows:-

(i) For applicant(s)	Rs. 500
Legal Practitioner's fee	Rs. 150
Expenses
(ii) For Respondent(s)
Legal Practitioner's fee	Rs. 500
Expenses	Rs. 100

(b)Only one set of costs shall be awarded to the applicants as also when the same counsel appears for more than one respondent"> (b) Only one set of costs shall be awarded to the applicants as also when the same counsel appears for more than one respondent.

(c)When costs are awarded a Bill of Costs in Form No. 20 shall be prepared giving the details of the costs awarded to the parties and annexed to the order.

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Union of India - Section

Section 111 in The Central Administrative Tribunal Rules Of Practice, 1993

111. Costs