Section 14 in Maharashtra State Co-operative Tribunal Regulations, 1962
14. Procedure at the hearing.
- On the date fixed under the last preceding regulation or on any other day to which the hearing may be adjourned, the appellant or applicant or his agent or pleader shall ordinarily be heard first in support of his appeal or application. The respondent or opponent or his agent or pleader shall, if necessary, be heard next: and in such case the appellant or applicant or his agent or pleader shall be entitled to reply.
