Section 34 in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015

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Union of India - Section

Section 34 in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015

34. Dress of the parties.

- A legal practitioner or, as the case may be, a presenting officer shall appear before the Tribunal in his professional dress, if any, and if there is no such dress, -

(i)if a male, in a closed, collared coat and trousers or in a lounge suit;

(ii)if a female, in a saree or any other customary dress of a sober colour.

Form I[Rule 4]Application under section 19 of the Administrative Tribunals Act, 1985In the Himachal Pradesh Administrative TribunalTitle of the Case : -------------------------- BenchIndex

Sl. Nos.	Description of documents relied upon	Page No.
1.	Application
2.
3.
4.
5.
6.

Signature of the applicantFor use in Tribunal's OfficeDate of filing ......................... or date of Receipt by Post ......................... Registration No. ......................... Signature of RegistrarIn the Himachal Pradesh Administrative Tribunal ......................... BenchBetween

A.B. (add description such as son of, resident of and place ofemployment or last employed.)	Applicant
And
C.D. (add description and the residential or official addresson which the service of notices is to be effected on therespondent or respondents. The details of each respondent are tobe given in a chronological order.)	Respondent

Details of Application:

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Union of India - Section

Section 34 in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015

34. Dress of the parties.