Section 156(10) in The Delhi Co-operative Societies Rules, 2007
(10)Every order of the appellate or revising authority under sub-section (2) of section 112 or section 116, as the case may be, shall be in writing and shall be communicated to the appellant or applicant, and to such other parties as in the opinion of the such authority are likely to be affected by the decision or order and to the officer concerned against whose order the appeal or the application for revision was made.
