Section 9 in The Orissa State Transport Appellate Tribunal Rules, 1993
9. Procedure after admission of appeal or revision.
- If an appeal or revision application has been admitted, the Tribunal shall fix a date of hearing and notice of the date fixed for hearing shall be issued to the parties concerned by registered post with acknowledgement due in Form No. IV. A copy of the memorandum of appeal of revision application shall be furnished to the respondents or opposite parties, as the case may be.Chapter-IV
