Section 28(10) in Delhi Co-Operative Tribunal Rules, 2006
(10)Every order of the appellate or revising authority under sub-section (2) of Section 112, sub-section (6) of Section 114 or, as the case may be, shall be in writing and it shall be communicated to the appellant or applicant, to such other parties as in the opinion of the authority are likely to be affected by the decision or order and to the officer concerned against whose order the appeal or the application for revision was made.
