Section 12 in Andhra Pradesh Value Added Tax Appellate Tribunal Regulations, 2005
12. Adjournment.
- The Appellate Tribunal may, on such terms as it thinks, fit, and at any stage, adjourn the hearing of any appeal.An application for adjournment shall ordinarily be presented in person by the party before the Tribunal. In case such an application is sent by post or otherwise, the party shall make hiq, own arrangements for obtaining intimation of the date of adjournment at his own cost by: enclosing postage stamp or reply-paid telegram voucher. Notice of adjournment shall also be put up on the notice board of the Tribunal.
