Section 30(1) in The M.P. Co-Operative Tribunal Regulations, 2000
(1)By 5th of each succeeding month, the Reader shall prepare a separate list of the disposed of second appeal, first appeal, revision, review petition and miscellaneous cases which have been decided by the Tribunal in the preceding month. On each of the disposed of record the Reader shall append a table of contents showing therein the amount of Court fee label affixed in the concerned record, total page number of order sheets and other documents in such case. He shall also enter the name of the parties and date of decision/order. He shall submit this list along with the concerned records of the decided cases to the Registrar, who shall, after verifying the correctness of the entries, made by the Reader, consign the same to the record room by delivering to the Record keeper and shall also obtain his acknowledgment. All the Court fees labels affixed in such records shall be duly punched and cancelled in the manner, as has been shown under Madhya Pradesh Civil Court Rules.
