Section 22 in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012
22. Lodging of caveat.
(1)The respondent may lodge a caveat in triplicate in any appeal, petition or application that may be instituted before the Appellate Tribunal by paying the fee specified in the Schedule after forwarding a copy by registered post or serving the same on the expected petitioner or appellant and the caveat shall be in Form IV and contain details and particulars of orders or directions, details of authority against whose orders or directions the appeal or petition is being instituted by the expected appellant or petitioner with full address for service on other side, so that the appeal or petition could be served before the appeal, petition or interim application is taken up:Provided that this shall not affect the jurisdiction of the Appellate Tribunal to pass interim orders in case of urgency.(2)The caveat shall remain valid for a period of ninety days from the date of its filing.
