Section 6 in The M.P. Co-Operative Tribunal Regulations, 2000
6. Procedure for processing of an appeal revision and review.
(1)All appeals, revisions, review petitions shall neatly and legibly be typed or may be hand written on a full scap paper of reasonably good quality with one inch margin on either side. Only one side of the papers shall be used in this behalf.(2)If appeal, a revision or review petition is typed on any paper in contravention of the provisions of sub-regulation (1) the Registrar shall return the same to the party or his agent for removing the defects within seven days from the date of such return.(3)The appeal, revision or review petition, as the case may be shall accompany, as many sets of copies, as there are respondents/non-applicants in the case.
