Section 32(1) in The Armed Forces Tribunal (Practice) Rules, 2009
(1)Except with the leave of the Tribunal, the following shall not form part of the records of the case:(a) reply statement filed after the expiry of the time granted for the purpose;(b)rejoinder filed without the leave of the Court or filed after the expiry of the time granted; and(c)additional pleadings filed without the leave of the Court or filed after the expiry of the time granted.
