Section 10 in The Orissa State Transport Appellate Tribunal Rules, 1993
10. Hearing, adjournment and final order.
- On the date fixed for hearing or any other date to which the hearing may be adjourned the applicant shall ordinarily be heard first in support of his appeal or application and the respondent or his pleader or agent and the State Representative shall if necessary be heard next after which the appellant or applicant shall be entitled to reply.
