Section 9(d) in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994
(d)If the Secretary is satisfied that the appeal or as the case may be the review application is, presented properly, he shall cause the particulars of the same to be entered in the Register in Forms A and B respectively. Such entries shall be numbered year wise according to the order in which they are registered. The serial number of the Register shall be given as the case number of the Appeal as Original Appeal Number. Separate petition has to be filed for any interim order required. The petition for interim order shall be numbered as Miscellaneous Appeal in original appeal:
