Section 26 in Maharashtra State Co-operative Tribunal Regulations, 1962
26. Pronouncement of Judgement.
(1)When the hearing of an appeal or application is complete, the Tribunal may pronounce its decision or judgement forthwith or may fix a date for the same. Such date shall be notified on the notice board of the Tribunal.(2)Every judgement of the Tribunal shall be in writing.(3)Where the President is one of the members who heard the appeal or application, the judgement shall be pronounced by the President and in other cases by the member who is senior most amongst the members who heard the appeal or, as the case may be, the application. Every judgement shall be pronounced in open Court.
