Section 11 in Chhattisgarh State Co-operative Tribunal Regulations, 2016
11. Fixation of the date of hearing.
(1)The Tribunal shall fix a date for hearing and notice of the dates fixed for hearing shall be issued to the parties concerned by registered post acknowledgment due in the Form "E", annexed to these regulations. A copy of the memorandum of appeal, revision or review petition, as the case may be, shall be furnished to the respondent.(2)A copy of the affidavit and the application for suspension of impugned order shall also be furnished to the respondent alongwith the notice of hearing.(3)The charges of registered post shall be borne by the appellant or the petitioner, as the case may be.Chapter-IV Hearing, Adjournment and Judgments
