Section 32 in The M.P. Co-Operative Tribunal Regulations, 2000
32.
(i)Appellant or applicant as the case may be, along with memo of appeal or any other petition, shall file his/their registered address. Similarly the respondents or non-applicants as the case may be, on his/their first appearance before the Tribunal, shall file their registered address.(ii)Legal practitioners, representing the parties, shall mention their full postal address on the Vakalatnama.
