Section 18 in Chhattisgarh State Co-operative Tribunal Regulations, 2016
18. Order.
(1)Every order of the Tribunal shall be in writing and shall be pronounced, immediately after hearing or on the date fixed for the purpose, which shall not be more than fifteen days from the date of the final hearing.(2)The order shall be signed and pronounced after giving notice to the parties concerned. In case the order is not pronounced on the date fixed, it may be pronounced within fifteen days from the date originally fixed for the hearing.(3)The copy of every decision or order of the Tribunal shall be supplied to the appellant and such other parties as in the opinion of the Tribunal are likely to be affected by the decision or order, either in person or through registered post.Chapter-V Miscellaneous
