Section 7 in Chhattisgarh State Co-operative Tribunal Regulations, 2016
7. Registration of Appeal, Revision and Review Applications.
(1)On receipt of appeal or revision or review, the Registrar shall after scrutiny of appeal, revision or review petition endorse on it the date of its receipt and if it is found to be in conformity with the provisions of the rules and regulations, the Registrar shall cause an entry to be made in seriatim in the Register of appeal, revision or review, as the case may be, year-wise in Form "A" in respect of appeal, in Form "B" in respect of revision and in Form "C" in respect of review petition.(2)The application for restoration, application to set aside ex-parte order etc. shall be registered in seriatim year-wise, in miscellaneous case register in Form "D" The proceedings of such miscellaneous cases shall be taken up in the proceedings of the concerning original record.(3)All other applications for interim relief shall be numbered as interim application Nos. 1, 2, 3 etc., as the case may be, in the file of the concerned record itself.
