(1)When an appeal is admitted under Rule 37, the Tribunal shall forthwith serve notice in Form XXI on the respondent for filing memorandum of cross-objection, if any within sixty days of the date of receipt of the notice by the respondent.(2)The memorandum of cross-objection, if any, shall be filed in duplicate duly signed by the respondent or his representative.(3)Soon after the filing of the memorandum of cross-objection by the respondent, the duplicate copy thereof shall be endorsed by the Tribunal to the appellant.
