Section 6(5) in Chhattisgarh State Co-operative Tribunal Regulations, 2016
(5)It will be obligatory on the applicant or the appellant, as the case may be, to file the certified copies of all orders under challenge before the Tribunal in the Appeal or Revision. However, a second appeal may be accepted in absence of certified copy of Trial Court's order and in its place the appellant may file true copy of the said order.
