Section 17 in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994
17. Adjournment.
(1)The Tribunal may, on such terms as it thinks fit and at any stage adjourn the hearing of the appeals or applications for review on its own accord by mentioning in the open court or on an oral request or by an affidavit filed by the petitioner or the respondent.(2)An application for adjournment shall be presented with an affidavit by the party or a person who is well acquainted with the facts of the case.(a)Each application for an adjournment shall be stamped with the required Court-fee and copies of the applications shall also be given to the other party.
