Section 78(2) in The M.P. Vanijyik Kar Niyam, 1995
(2)An appeal or application for revision may also be summarily rejected on any other ground which should be reduced in writing by the appellate or revisional authority:Provided that before an order summarily rejecting an appeal or application for revision under this sub-rule is passed, the appellant or applicant shall be given a reasonable opportunity of being heard.
