Section 12 in The M.P. Co-Operative Tribunal Regulations, 2000
12. Procedure for hearing and adjournment.
- On the date fixed for hearing or any other date to which the hearing may be adjourned the party or Advocate of appellant or applicant shall ordinarily be heard first in support of the appeal, the respondent or non-applicant or his Advocate shall, if necessary, be heard next and in such cases the party or the applicant shall be entitled to reply.
