Section 13 in Maharashtra State Co-operative Tribunal Regulations, 1962
13. Notice to parties to appear before Tribunal.
- After an appeal or application is admitted, a notice shall be served on the parties concerned in accordance with the provisions of Regulation 30 calling upon them to appear before the Tribunal on the date specified in the notice. The notice shall also state that if the party concerned does not appear before the Tribunal either in person or through his agent on the date specified in the notice or on any subsequent date to which the hearing may be adjourned the Tribunal shall hear and decide the appeal or, as the case may be. the application, ex parte.
