Section 48 in The Armed Forces Tribunal (Practice) Rules, 2009
48. Preparation and filing of paper books on reference to the Full Bench.
When a Bench of the Tribunal makes an order referring the case or issue to a Full Bench, the applicant or such other party, as the Bench directs, shall furnish in Paper Book form duly indexed and continuously paginated three or five sets (depending upon the number of Members of the Full Bench) for the use of the Bench and one set to each of the parties or their legal practitioner on the other side, within two weeks or such period as the Bench may direct, arranging the papers in the following order:(i)Index, Page No.(ii)Written chronology of events or orders relevant to the case,(iii)Order of Reference,(iv)Memo of Parties,(v)Application,(vi)Annexures to the application,(vii)Reply by each respondent in the order of their ranking,(viii)Annexures at the end of reply of each respondent,(ix)Rejoinder, if any,(x)Annexures to rejoinder, if any,(xi)Other relevant papers with description and date:Provided that if the same legal practitioner appears for more than one party, only one set of paper book need be furnished to him. __________(1) Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.
