Section 20 in Maharashtra State Co-operative Tribunal Regulations, 1962
20. Procedure in case of death of one of several respondents or opponents or of sole respondent or opponent.
- If a respondent or opponent dies while the appeal or application is pending, and it cannot be proceeded with unless his legal representative is made a party to the appeal or application, the appellant or the applicant shall apply to the Tribunal for making the legal representative of such respondent or opponent a party to the appeal or as the case may be, the application, within ninety days from the date on which the respondent or opponent died. If the appellant or applicant fails to do so, the appeal or, as the case may be, the application shall abate as regards the deceased if the deceased be the sole respondent or opponent, the appeal or application, shall be dismissed and if there are more than one respondent or opponent it shall be proceeded with as regards the remaining respondent or opponents.
