Section 21 in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009
21. Presentation of appeal or petition.
(1)Every appeal, petition, caveat, interlocutory application and documents shall be presented in triplicate by the appellant or petitioner or applicant or respondent, as the case may be, in person or by his duly authorized agent or by an advocate duly appointed in this behalf, in the specified form with stipulated fee at the filing counter and non compliance of this may constitute a valid ground to refuse to entertain the same(2)Every appeal or petition shall be accompanied by a certified copy of the impugned order.(3)All documents filed in the Appellate Tribunal shall be accompanied by an index in triplicate containing their details and the amount of fee paid thereon.(4)There shall be filed along with the appeal, petition or application, etc. as many copies of appeal, petition, application, etc as there are respondents.(5)In the pending matters, all applications shall be presented after serving copies thereof in advance on the opposite side or his or her advocate on record.(6)The processing fee, with required number of envelopes of sufficient size and notice forms as specified in Form - I shall be filed along with memorandum of appeal.(7)The processing fee as specified in Form - II shall be filed with the original or original Special Petition.(8)Interlocutory Application before the Appellate Tribunal for Petroleum and Natural Gas shall be filed in Form - III.
