Section 7 in The M.P. Co-Operative Tribunal Regulations, 2000
7. Registration of Appeal, Revision and Review Applications.
(1)On receipt of appeal or revision or review or a miscellaneous petition, the Registrar shall endorse on it, the date of its receipt, if on scrutiny of appeal, revision or review petition, it is found to be in conformity with the provisions of the rules and regulations, the Registrar shall cause an entry to be made in seriatum in the Register of appeal, revision or review as the case may be, year-wise, in Form "A", in respect of appeal, in Form "B", in respect of revision and in Form "C" in respect of review petition.(2)The petitions for restoration, application to set aside ex parte order etc. shall be registered in seriatum yearwise, in a miscellaneous case register in Form "D". The proceedings of such miscellaneous cases shall be taken up in the proceedings of the concerning original record.(3)All other applications for interim relief shall be given 1-A Nos. as interim application Nos. 1, 2,3 (as the case may be) in the file of the concerned record itself.
