Section 19 in Maharashtra State Co-operative Tribunal Regulations, 1962
19. Procedure in case of death of one of several appellants or applicants or of sole appellant or applicant.
- If an appellant or applicant 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 Tribunal shall adjourn further proceedings to enable his legal representative to appear and apply for being made a party. If the legal representative fails to do so within ninety days from the date on which the appellant or applicant dies, the appeal or, as the case may be, the application shall abate as regards the deceased, and if he be the sole appellant or applicant, the appeal or, as the case may be, the application shall be dismissed ; and if there are more than one appellant or it shall be proceeded with as regards the remaining appellants or, as the case may be, applicants.
