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State of Maharashtra - Section

Section 39 in Maharashtra State Co-operative Tribunal Regulations, 1962

39. Service of notices.

(1)The notices issued to any party by or under the authority of the Tribunal under these regulations shall be served by any of the following methods, namely :-
(i)by personal delivery of a copy of the notice to the addressee or his agent after taking his signature on the original in token of receipt, or
(ii)by registered post (with acknowledgement due).
An acknowledgement containing the signature of the addressee or his agent or an endorsement by the postal authorities to the effect that the notice was refused by the addressee shall, unless the contrary is proved, be deemed to be sufficient to hold that the notice was duly served.
(2)Where the Tribunal is satisfied that the addressee is evading service or that it is not possible to serve the notice in the ordinary way, it may direct that a copy of the notice shall be affixed on its notice board and another copy on the outer door or some other conspicuous part of his present or last known residence and at a conspicuous place in the village or town where he last resided or carried on business or by a publishing the notice in a newspaper which has circulation in the locality.
(3)Where the Tribunal directs service of notice otherwise than by post, it may be sent for service to the Mamlatdar. Tahsildar or Mahalkari of the Taluka, Tahsil or, as the case may be, Peta within whose jurisdiction the party to be served with the notice, resides. The Mamlatdar, the Tahsildar or as the case may be. the Mahalkari shall have the notice served through the village officers and return it to the Registrar with an endorsement stating the time where, and the matter in which, the notice was served and the name and address of the person, if any, identifying the person served and witnessing the delivery or tender of the notice.Form "A"(See Regulation 8)The Maharashtra State Co-Operative Tribunal Bombay Register of Appeals
Serial No. Names of parties and their pleaders or agent, ifany Date of the decision under appeal Date of filing the appeal Date of appearance of the respondent, his pleaderor his agent
(1) (2) (3) (4) (5)
         
Date of decision by the Tribunal Final order passed by the Tribunal Whether decided unanimously or by majority Remarks
(6) (7) (8) (9)
       
Form "B"(See Regulation 8)The Maharashtra State Co-Operative Tribunal, Bombay, Register of Applications for Revision
Serial No. Names of parties and their pleaders or agents, ifany Date of the decision sought to be revised Date of filing the application Date of appearance of the opponent, his pleaderor his agent
(1) (2) (3) (4) (5)
         
Date of decision by the Tribunal Final order passed by the Tribunal Whether decided unanimously or by majority Remarks
(6) (7) (8) (9)
       
Form "C"(See Regulation 8)The Maharashtra State Co-Operative Tribunal, Bombay Register of Applications for Restoration
Serial No. Names of parties and their pleaders or agent, ifany Date of the decision of the Tribunal by whichappeal or application sought to be restored was decided expartewith No. and year Date of filing the application Date of appearance of the opponent, his pleaderor his agent
(1) (2) (3) (4) (5)
         
Date of decision by the Tribunal Final order passed by the Tribunal Whether decided unanimously or by majority Remarks
(6) (7) (8) (9)
       
Form "D"(See Regulation 8)The Maharashtra State Co-Operative Tribunal, Bombay Register of Applications for Review
Serial No. Names of parties and their pleaders or agents, ifany Date of the order sought to be reviewed Date of filing the application Date of appearance of the opponent, his pleaderor his agent
(1) (2) (3) (4) (5)
         
Date of the order by the Tribunal The order passed by the Tribunal Whether decided unanimously or by majority Remarks
(6) (7) (8) (9)
       
Form "E"(See Regulation 8)The Maharashtra State Co-Operative Tribunal, Bombay Register of Miscellaneous Applications
Serial No. Names of parties and their pleaders or agents, ifany Date of order, if any, in respect of which application is made Date of filing the application Substance of the application
(1) (2) (3) (4) (5)
         
Date of the order by the Tribunal The order passed by the Tribunal Whether decided unanimously or by majority Remarks
(6) (7) (8) (9)
       
Form "F"(See Regulation 8)The Maharashtra State Co-Operative Tribunal, BombayRegister of Unregistered Cases
Serial No. Date of Receipt Name of the Parties Date and No. of the order complained of Remarks
(1) (2) (3) (4) (5)
         
Form 'G'(See Regulation 9)Before the Maharashtra State Co-Operative Tribunal
AppealApplication| No. of 20
Appellant ;Applicant ;
versus
Respondent.Opponent.
ToThe District Deputy Registrar of Co-Operative Societies............................
Please take notice that the abovenamed| appellantapplicant| has filed an
appealapplication for revision| before this Tribunal against the decision in....... No...... of 20..... of your file.
You are requested to send the record and proceedings
of the above| appealapplication| with all practicable despatch.
Given under my hand and seal of the Tribunal.
Date By order.
(Seal) Registrar.
Form "H"(See Regulation 29(3))Bill of Costs(To be attached to the Judgement)Maharashtra State Co-Operative Tribunal
AppealApplication| No. of 20
Appellant ;Applicant ;
versus
Respondent.Opponent.
{|
By the| AppellantApplicant
|
By the =| RespondentOpponent
|-|||}
Prepared by Clerk Date........
  By order.
(Seal)  
Examined Registrar.
Clerk  
Form 'I'(See Regulation 38)Before the Maharashtra State Co Operative Tribunal
AppealApplication| No. of 20
Appellant ;Applicant ;
versus
Respondent.Opponent.
To,
The abovenamed| AppellantApplicant
You have filed an| AppealApplication for revision| against the order of the
in.............................No...........................of 20 ...... of his file. It does not comply with provisions of the Maharashtra Cooperative Societies Act, 1960 and the rules and regulations made thereunder in the following respects :-