Section 5(4) in The Orissa State Transport Appellate Tribunal Rules, 1993
(4)The Tribunal, after the appeal is admitted, shall give the parties not less than thirty days' notice of the date, time and place at which the appeal will be heard and both the parties within fourteen days of the receipt of such notice, forward to the Tribunal a list of documents upon which they propose to rely together with copies of such documents in duplicate :Provided that the Tribunal may, on a petition made by the appellant at its discretion dispense with the above notice of 30 days for hearing the appeal and also for production of the documents to be relied by the parties within 14 days as specified above, if, he is satisfied that the above periods as prescribed shall occasion a failure of justice of render the appeal infructuous and in such cases may limit the period of such notice to not less than 7 days after the appeal is admitted.
