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State of Odisha - Section

Section 44 in The Orissa State Transport Appellate Tribunal Rules, 1993

44. Repeal and saving.

- The Orissa State Transport Appellate Tribunal Rules, 1974 are hereby repealed :Provided that any order issued, appointment made, action taken and things done under any of the provisions of the rules so repealed shall be deemed to have been issued, made, taken and done under the provisions of these rules.Form No. I[See Rule 8 (1)]Daily list of appeals/revision applicationsDay of.............. 20.........Before...............
Class and number in the register of revisions/appeals Name of the first appellant/ applicant Name of the first respondents/ opposite party First date fixed for the appeals/ revisions Purpose (summons or notice, defect etc. for whichthe date has been fixed
(1) (2) (3) (4) (5)
Form No. II[See Rule 8 (3)]State Transport Appellate Tribunal, OrissaAppeal No............ of............ 20..............Revision No............Appellant/Applicant/Petitioner..........................................VersusRespondent/Opposite party............................................ToThe above-named appellant/petitionerPlease take notice that the appeal/revision filed by you against the order of the...................... passed in proceedings............... dated.............has been placed before the State Transport Appellate Tribunal for orders regarding admission as it is defective as already intimated to you. The State Transport Appellate Tribunal will hear the matter on.................. If you want to be heard, you should be present at the hearing in person or through your pleader or an authorised agent. If you fail to do so, the State Transport Appellate Tribunal will pass orders in your absence.Given under my hand and the seal of the State Transport Appellate Tribunal.
Seal : By order
Date : Secretary
Copy to the State Representative  
Form No. III[See Rules 8 (5) and 27 (i)(ii)]Register of motor vehicles appeals/revisions instituted in State Transport Appellate TribunalDate.............
Sl. No. Date of appeal/ revision Name and residence of the appellant/ petitioner Name and residence of the respondent/ oppositeparty Authority which passed the order under appeal/revision
(1) (2) (3) (4) (5)
Number and year of proceeding Date of order Particulars of order Date of decision of appeal/ revision Order on appeal/ revision
(6) (7) (8) (9) (10)
Actual number of days intervening betweeninstitution and disposal Date on which record sent to the High Court Date on which the record received from the HighCourt Date of delivery of record room
(11) (12) (13) (14)
Form No. IV[See Rule 9]State Transport Appellate Tribunal, OrissaAppellantRevision applicant Appeal,Revision ApplicantVersus No.....Respondent/Opposite Party