Section 20 in Chhattisgarh State Co-operative Tribunal Regulations, 2016
20. Listing of cases.
(1)A cause list of the cases, to be listed before the Tribunal, shall be prepared in the office by the Registrar and in his absence, due to leave or otherwise, by the senior most officials of the Tribunal. The cases shall be listed in motion hearing and for final hearing in Chronological order.(2)Cases for motion hearing shall be listed for admission and for orders on any application of interim nature.(3)In Part B, such cases for final hearing shall be listed, in which all parties have been served and record of the Lower Court, if any, has been received and the case is otherwise ripe for final hearing.(4)The Registrar shall take care to list sufficient number of cases in motion and final hearing, so that hearing can proceed through out the working day.(5)Whenever Bench of the Tribunal is not available, the Registrar shall adjourn cases which were scheduled to be listed on the dates on which the Bench is not available.(6)All correspondence, letters, summons and notices shall be signed by the Registrar and in his absence, due to leave or otherwise, by the senior most official of the Tribunal.
