Section 11 in Maharashtra State Co-operative Tribunal Regulations, 1962
11. Stay of execution of orders.
(1)Pending a decision on an appeal or application, the Tribunal, the President or member authorised in this behalf by the President may direct, the execution of any award or order against which the appeal or application is made to be stayed as may be deemed fit. A notice shall then be served on the respondent or opponent to show cause on a date specified therein why the interim order staying the execution should not be made absolute and the intimation thereof shall also be given to the appellant or applicant.(2)On the date so specified, after hearing the parties, the interim order may be confirmed, modified or vacated.
