Section 35 in The M.P. Co-Operative Tribunal Regulations, 2000
35.
It will be obligatory on the applicant or the appellant as the case may be, to file the certified copies of all orders under challenge before the Tribunal in the Appeal or Revision, as the case may be. However, a second appeal may be accepted in absence of certified copy of Trial Court's order and in its place the appellant may file true copy of the order of the Trial Court.
