Section 30(2) in Chhattisgarh State Co-operative Tribunal Regulations, 2016
(2)Record keeper shall keep such records in separate Bastas. He shall keep the records of second appeal, first appeal, revision, review petition and miscellaneous cases separately in different bastas, in year-wise manner. He shall also paste a list on each Basta showing therein the number of cases kept in it. If record of any case is sent to the High Court or the Supreme Court, the Record Keeper shall, keep requisition letter in place of said record with his endorsement under his initial, indicating that the record has been sent to the High Court, Supreme Court etc. on such and such date vide dispatch No.........
