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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(3) in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996

(3)You are requested to appear in person or through duly instructed counsel on .....................................day................ of...............................at...................................and on subsequent dates to which the proceeding may be adjourned unless otherwise ordered by the Tribunal and assist the Tribunal in the disposal of the aforesaid contempt petition.Given under my hand and the seal of this Tribunal, this.................................................................................................................................................................day of..........................................................SealRegistrar,Maharashtra Administrative Tribunal.Form III[See Rule 8(1)(b)]NoticeIn the Maharashtra Administrative Tribunal
(Name of the Bench) Place.
ToIn Re(here mention the name and address of the person to whom notice is being sent)Whereas information is laid/a petition is filed/motion is made by ..............................................................that you (here mention the gist of the accusation made in the information/petition/motion);And whereas a petition has been registered against you for action being taken under the Contempt of Courts Act, 1971;You are hereby required to appear in person or through a duly authorised advocate on .......................day of ...............at .....................and on subsequent dates to which the proceedings may be adjourned unless otherwise ordered by the Tribunal, and show cause why such action as is deemed fit under the Contempt of Courts Act, 1971 should not be taken against you.Given under may hand and the seal of this Tribunal, this................................day of ...............Seal.RegistrarMaharashtra Administrative Tribunal.Form IV[See Rule 15(ii)]ChargeIn the Maharashtra Administrative Tribunal
(Name of the Bench) Place.
We..................................................................................................................................................................................................................the Members constituting the Bench of the Principal Bench, Maharashtra Administrative Tribunal hereby charge you ..................(name of the alleged contemner) as under -That you ............................................................................................................................................on or about............................................................................day of .......................................................at...............................................................................(here/give the gist of the material allegedly constitution contempt) and thereby committed the contempt of this Tribunal punishable under section ..................................................(here give the relevant section of the Contempt of Courts Act, 1971) within our cognizance.We hereby direct you to do tried by this Tribunal for the aforesaid charge.Signature of the Hon'ble Chairman/Vice-Chairman / Members.The charge was read over and explained to the alleged Contemner and he was asked as under :-