Section 156(3) in The Delhi Co-operative Societies Rules, 2007
(3)Every appeal or application for revision shall, -(a)specify the name and address of the appellant or the applicant and also the name and address of the respondents, as the case may be;(b)state by whom the order appealed from or summon is sought was made(c)set forth concisely and under distinct heads, the grounds of appeal or revision to the order together with a memorandum of evidence;(d)state precisely the relief claimed; and(e)give the date of the order appealed for or sought to be revised.
