Section 29(1) in Delhi Co-Operative Tribunal Rules, 2006
(1)Every application under sub-section (1) of Section 115 shall be in the form of a memorandum setting forth concisely and under distinct heads the views and important facts which, after the exercise of due diligence, were not then within the knowledge of the applicant or could not be produced by him when the order was made or mistakes or errors apparent on the face of the record or other reasons on the basis of which review is sought. A memorandum of evidence shall accompany it.
