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State of Chattisgarh - Section

Section 40 in Chhattisgarh State Co-operative Tribunal Regulations, 2016

40. Filing Fees.

- Any party filing certified copy of any document before the Tribunal shall affix Court fees labels of Rs. 21- on each of such documents.Form 'A'[See Regulation 7(1)]Chhattisgarh State Co-operative Tribunal, BilaspurRegister of Appeal against the orders of Registrar/Joint Registrar etc.
Date of Institution Number of Appeal Applicant
Name Description Place of Residence
(1) (2) (3) (4) (5)
         
Respondent Order appealed from (with case number/ name of parties/name of lower Court) Date for parties to appear Order Remarks
Name Description Place of Residence Date of confirmation set aside or varied
(6) (7) (8) (9) (10) (11) (12)
             
Form 'B'[See Regulation 7(1)]Chhattisgarh State Co-operative Tribunal, Bilaspur Register of Revision
Date of Institution Number of Revision Applicant Respondent
Name Description Place of Residence Name Description Place of Residence
(1) (2) (3) (4) (5) (6) (7) (8)
               
Order against which case is filed Case date for parties to appear Order Remarks
Case number Name of parties Name of Lower Court Date of confirmation set aside or varied
(9) (10) (11) (12) (13) (14)
           
Form 'C'[See Regulation 7(1)]Chhattisgarh State Co-operative Tribunal, Bilaspur Register of Review Application
Date of Institution Number of review petition Applicant
Name Description Place of Residence
(1) (2) (3) (4) (5)
         
Non-applicant Order sought to be reviewed Date of parties to appear Order Remarks
Name Description Place of Residence Case Number Name of parties Date of confirmation set aside or varied
(6) (7) (8) (9) (10) (ii) (12) (13)
               
Form 'D'[See Regulation 7 (2)]Chhattisgarh State Co-operative Tribunal, Bilaspur Register of Miscellaneous/Restoration cases
Date of Institution Case Number of miscellaneous application Applicant
Name Description Place of Residence
(1) (2) (3) (4) (5)
         
Non-applicant Application under Section Case Number Date for parties to appear Order Remarks
Name Description Place of Residence Date of order with description
(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 and Miscellaneous case[Regulation 9 (2)]Civil Appeal/Revision/Miscellaneous Case No...........Chhattisgarh State Co-operative Tribunal, Bilaspur
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 of.............Caste................District.............Tehsil...............Respondent/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 band and the seal to the Tribunal, this day of..........
(Seal)