Section 6(4) in Chhattisgarh State Co-operative Tribunal Regulations, 2016
(4)(i)Appellant or applicant as the case may be, along with memo of appeal or any other petition shall file his/their registered address. Similarly the respondents or non-applicants as the case may be on his/their first appearance before the Tribunal shall file their registered address.(ii)Legal practitioners, representing the parties, shall mention heir full postal address on the Vakalatnama.
