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State of Bihar - Section

Section 35 in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002

35. Supply of certified copies of judgements to the Registrar of Self

- Supporting Co-operative Societies.-A certified copy of every judgement of the Tribunal shall, as soon as practicable, be forwarded to the Registrar of Self-Supporting Co-operative Societies or such other officer or officers appointed to assist him as may be concerned with the appeal or application.Form-1[See Rule 13 (a)]Cause Register of Appeals
Sl. No. Name of parties and their Pleaders or agents ifany. Date of the order under appeal. Date of filing appeal. Date of appearance of the Respondent his Pleaderor his agent. Miscellaneous application if any and date of itsfiling. Date of Interim order, if any passed by theTribunal. Date of final order/decision passed by theTribunal. Whether decided unanimously or by majority. Remarks.
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Form-II[See Rule 13(a)]Cause Register of Applications
Sl. No. Name of parties and their Pleaders or agents ifany. Gist of substances/ grounds of application. Date of filing the application. Date of appearance of the Opponent his Pleaderor his agent. Miscellaneous application if any and date of itsfiling. Date of Interim order, if any passed by theTribunal. Date of final order passed by theTribunal. Whether decided unanimously or by majority. Remarks.
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Form-III[See Rule 13(b)]Notice of defects in the Appeal/ApplicationBefore the Bihar Co-operative Tribunal at Patna.Appeal/ Case No. .......... of 20.Appellant/ Applicantvs.RespondentTo,The abovenamed appellant/ applicant,You have filed an Appeal against the orders of the .............. dated ............../ an application in the matter of ..............It does not comply with the provisions of the Bihar Self-Supporting Cooperative Societies Act, 1996 and the Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002 in the following respects:-....................................................................................................................................................................................................You are hereby required to remedy the defects within of the receipt of this notice by you if you fail, the matter will be placed for orders before the Tribunal.(Given under the hand and seal of the Bihar Co-operative Tribunal)By OrderDateSealSecretaryForm-IV(See Rule 16)Notice for hearing Before the Bihar Co-operative Tribunal at PatnaAppeal/ Case No. ............... of 20.Appellant/ Applicantvs.RespondentTo,The abovenamed appellant/ applicant,You have filed an Appeal against the orders of the ........... dated .........../ an application in the matter of .......................The appeal/ case is posted for hearing on....................Hence, you are hereby required to be present in this Tribunal without fail otherwise the appeal/ application is treated as ex parte.(Given under the hand and seal of the Bihar Co-operative Tribunal)By OrderDateSealSecretaryForm-V(See Rule 18)Notice for tendering evidenceBefore the Bihar Co-operative Tribunal at PatnaAppeal/ Case No. .............. of 20.Appellant/ Applicantvs.RespondentTo,Mr. ........The abovenamed person has preferred an appeal No. ............... against the orders of ........./ filed an application in the matter of .................You have been included as to tender evidence in the aforementioned case. You are therefore, requested to make available yourself in the Tribunal with following documents on ..........