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State of Madhya Pradesh - Section

Section 44 in The M.P. Co-Operative Tribunal Regulations, 2000

44. Filing Fees.

- Any party filing certified copy of any document before the Tribunal shall affix Court fees labels of Rs. 2/- on each of such documents.Form 'A'[See Regulation 7 (1)]M.P. State Co-operative Tribunal, BhopalRegister of Appeal against the orders of Registrar/Joint Registrar etc.
Date of InstitutionNo. of appeal Applicant
Name Description Place of Residence
(1) (2) (3) (4) (5)
         
Respondent Order appealed from (with case number) name ofparties/name of Lower Court Date for parties to appear Order
Name Description Place of Residence Date of confirmation set aside or varied Remarks
(6) (7) (8) (9) (10) (11) (12)
             
Form 'B'[See Regulation 7 (1)]M.P. State Co-operative Tribunal, BhopalRegister of Revision
Date of Institution No. of Revision Applicant Non-applicant
Name Description Place of residence Name Description Place of residence
(1) (2) (3) (4) (5) (6) (7) (8)
               
Order against which case filed Date for parties to appear Order
Case No. Name of parties Name of Lower Court Date of confirmation set aside or varied Remarks
(9) (10) (11) (12) (13) (14)
           
Form 'C'[See Regulation 7 (1)]M.P. State Co-operative Tribunal, BhopalRegister of Review Application
Date of Institution Case No. Applicant Non-applicant
Name Description Place of residence Name Description Place of residence
(1) (2) (3) (4) (5) (6) (7) (8)
               
Order sought to be revised Date for parties to appear Order date ofconfirmation set aside or variedRemarks
Case No. Name of parties
(9) (10) (11) (12) (13)
         
Form 'D'[See Regulation 7 (2)]M.P. State Co-operative Tribunal, BhopalRegister of Miscellaneous/Restoration cases
Date of Institution Case No. Applicant
Name Description Place of residence
(1) (2) (3) (4) (5)
         
Non-applicant Application under Section Date for parties to appear Order date of order with description Remarks
Name Description Place of residence Case No.
(6) (7) (8) (9) (10) (11) (12)
             
Form 'E'(See Regulation 11)Notice to Respondent/Non-applicant of the day fixed for the hearing of the Appeal/Revision, Review Petition, Miscellaneous caseRegulation 9 (2)Civil Appeal/Revision/Misc. Case/No....M.P. State Co-operative Tribunal, Bhopal
Name of Parties : Appellant/Applicant
........................  
Appeal/Revision/Review/Miscellaneous petition from the order of the Court............... the day of.............. in Case No..............To,Son of....................Resident ofCaste DistrictTehsilRespondent/Non-applicantTake notice that an appeal/revision/review/miscellaneous petition from the order mentioned above has been presented by the above named appellant/ petitioner and registered in this Tribunal at number.............. and that the day of.............. has been fixed for its hearing.If no appearance is made in your behalf by yourself, your Advocate or some one authorised by law to act for you in this behalf, it will be heard and decided in your absence.Given under my hand and the seal of the Tribunal, this day of............
(Seal)By Order of the Tribunal Registrar