(4)After the State Transport Appellate Tribunal has admitted an appeal it shall appoint time and place for the hearing of the appeal, and give an intimation to the authority against whose order appeal or revision application is made, also the appellant or applicant concerned and any other person likely to be affected by the grant of the relief prayed for. Such appellant, respondent or the person interested shall appear before the said Tribunal in person or though an authorized representative with the original document or record pertaining to the case on the appointed date and at the place of hearing and subsequent herrings, if any.
