Section 78(3) in The Haryana Motor Vehicles Rules, 1993
(3)An appeal shall not operate as a stay of the order appealed against nor shall the Appellate Authority make an ex parte order for stay pending the hearing of the appeal. The Appellate Authority shall not decide any appeal or pass any order thereon unless an opportunity of being heard has been given to the appellants and the respondents and the State or a Regional Transport Authority which passed the order appealed against.
