Section 6 in Chhattisgarh State Co-operative Tribunal Regulations, 2016
6. Procedure for appeal, revision and review.
(1)All appeals, revisions and review petitions shall be neatly and legibly typed or may be hand written on a fool scap paper of reasonably good quality with one inch margin on either side and only one side of the paper shall be used in this behalf.(2)If appeal, revision or review petition is typed or hand written on any paper in contravention of the provisions of sub-regulation (1), the Registrar shall return the same to the party or his agent for removing the defects within a period of seven days from the date of such return.(3)The appeal, revision or review petition, as the case may be, shall be submitted in as many sets of copies, as there are respondents/non-applicants in the case.(4)(i)Appellant or applicant as the case may be, along with memo of appeal or any other petition shall file his/their registered address. Similarly the respondents or non-applicants as the case may be on his/their first appearance before the Tribunal shall file their registered address.(ii)Legal practitioners, representing the parties, shall mention heir full postal address on the Vakalatnama.(5)It will be obligatory on the applicant or the appellant, as the case may be, to file the certified copies of all orders under challenge before the Tribunal in the Appeal or Revision. However, a second appeal may be accepted in absence of certified copy of Trial Court's order and in its place the appellant may file true copy of the said order.(6)Party filing the revision petition, along with such petition, shall also file photocopy of the petition, stay application and its reply, if any, filed in the Lower Court and all other necessary documents in support of his revision petition along with such Petition.(7)Any Party sending its appeal, revision or any other petition by post shall also enclose with it one envelope containing (affixed thereon) postage tickets of Rs. 20/- for issuance of a notice to him for motion hearing. In the absence of such postal charges, such appeal, revision or miscellaneous petitions received through post shall be listed for hearing unless postal charges are paid.
