Section 30(1) in Chhattisgarh State Co-operative Tribunal Regulations, 2016
(1)By the 5th day of each succeeding month, the Reader shall prepare a separate list of the disposed off second appeal, first appeal, revision, review petition and miscellaneous cases, which are decided by the Tribunal in the preceding month. On each record of the disposed off cases, the Reader shall append a table of contents showing amount of Court fee label affixed in the concerned record, total page number of order sheets and other documents in such case. He shall also enter the name of the parties and date of decision order. He shall submit this list along with the concerned records of the decided cases to the Registrar who shall after verifying the correctness of the entries, made by the Reader, consign the same to the record room by delivering to the Record keeper and shall also obtain his acknowledgment. All the Court fees labels affixed in such records shall also obtain his acknowledgment. All the Court fees labels affixed in such records shall be duly punched and cancelled in the manner as prescribed under the Chhattisgarh Civil Court Rules, 1961.
