Section 8(2) in The M.P. Co-Operative Tribunal Regulations, 2000
(2)When an appeal or a review application is presented after the period prescribed under the Act, it shall be accompanied by a petition supported by an affidavit setting forth the facts on which the appellant or review applicant relies to satisfy the Tribunal that he had sufficient cause for not preferring the appeal or, the review application within such time, with a specific prayer for condonation of delay. The Tribunal shall first dispose of the petition for condonation of delay before admitting the appeal or the review application.
