Section 12 in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994
12. Stay of orders
: - In an appeal, if the Tribunal is satisfied on an affidavit that it is just and reasonable that the operation of the impugned order be stayed or suspended,(a)it may, by order, suspend the operation of the impugned order temporarily after giving notice to the affected persons; or(b)it may give notice to the respondent or respondents and after giving an opportunity of being heard to both the parties either confirm or vacate the order suspending or staying the operation of the impugned order.
