Section 16 in Chhattisgarh State Co-operative Tribunal Regulations, 2016
16. Adjournment.
(1)The Tribunal may, on such terms as it thinks fit and at any stage adjourn the hearing of the appeal, revision or applications for review on its own accord by mentioning in the open Court or on a oral request or by an application supported with affidavit filed by the petitioner or the respondent.(2)An application for adjournment shall be presented alongwith an affidavit by the party or a person, who is well acquainted with the facts of the case.(3)Each application for an adjournment shall be stamped with the required Court fee and copies of the application shall also be given to the other party.
