17. Fixing of date of appearance of parties before Appellate Rent Tribunal and supply of copies of final order.
-The Rent Tribunal while finally deciding a petition in which it is not proceeding ex parte against any party shall fix a date, beyond [two month but not beyond six months] [Substituted by Act No. 1 of 2006 (w.e.f. 22.02.2006)] of its decision, for the appearance of the parties to the petition before the Appellate Rent Tribunal to which appeal against its final order lies and the parties to the petition shall appear before such Appellate Rent Tribunal on such date to receive the notices of the appeal, if any, filed against the final order of the Rent Tribunal. The date so fixed shall be mentioned in the final order passed by the Rent Tribunal and copy of the final order shall, immediately after the pronouncement of the order, he delivered to the party against whom the same is made and if the final order is partly against one party and partly against other party and both the parties may prefer appeal against the final order, the copy of the final order shall be delivered to both the parties. The copy of the final order shall hear the endorsement under the seal of the Presiding Officer that the same is being supplied under this provision and party preferring an appeal may file such a copy alongwith his appeal.
