Section 14 in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994
14. Procedure for hearing, adjournments
: - On the date fixed for hearing or any other date to which the hearing may be adjourned, the party or applicant shall ordinarily be heard first in support or the appeal, the respondent or his Advocate shall, if necessary, be heard next and in such cases the party or the applicant shall be entitled to reply.
