Section 29 in Delhi Co-Operative Tribunal Rules, 2006
29. Application for review.
(1)Every application under sub-section (1) of Section 115 shall be in the form of a memorandum setting forth concisely and under distinct heads the views and important facts which, after the exercise of due diligence, were not then within the knowledge of the applicant or could not be produced by him when the order was made or mistakes or errors apparent on the face of the record or other reasons on the basis of which review is sought. A memorandum of evidence shall accompany it.(2)The application shall be accompanied by the original or a certified copy of the order to which the application relates.(3)No application for review shall be entertained unless it is accompanied by such additional number of copies, as there are parties to the original order.(4)The application shall, so far as it may be necessary, be disposed of by the Tribunal in such manner as may be deemed fit, provided that no order prejudicial to any person shall be passed unless such person has been given an opportunity of making representation.
