Section 39 in The M.P. Co-Operative Tribunal Regulations, 2000
39. Costs.
(1)The Bench shall have the powers to award costs of and incidental to any proceeding before it and may direct by whom such costs shall be paid. After the judgement is delivered, a memo of costs shall be prepared and annexed to the judgement or order and signed by the Registrar and sealed with the seal of the Tribunal. Such a memo shall be conclusive evidence of the costs incurred in appeals, petitions or other proceedings.(2)In the calculation of costs, all expenditure incurred by the successful party in taking the necessary copies required to be filed as part of the memorandum of appeal, the Court fee paid on the memorandum of appeal or petition and Vakalatnama certified copies and other documents required to be produced by law; the process fee paid, if any, adjournment costs and pleaders fees not exceeding rupees two hundred as may be fixed by the Bench hearing the case, shall be included. Any other item of expenditure specifically ordered by the Tribunal to be treated as costs shall also be included :Provided that when any Bench takes up a case in revision suo motu and passes orders after hearing the parties concerned, no costs shall be ordered against any party.
