-
on the day fixed or any other day to which the hearing
may be adjourned the appellant shall be heard in support
of the Appeal. The Tribunal shall then if necessary, hear
the Respondent against the Appeal and in such case the
Appellant shall be entitled to reply.
-
In accordance with the cause list parties are called for
hearing unless otherwise directed by the Bench. In case
any party is not present when called the next case should
be called for with the permission of the Bench
-
If neither the Appellant nor any one (authorized) on his
behalf is present when the case is called for hearing
the Bench may dismiss the appeal for default under Rule
20 of the Procedure Rules or may decide the appeal ex-parte
on merits or may take such further action as it thinks
fit. If a request for adjournment is received without
anyone being present on behalf of the appellant the Bench
may in its discretion grant the adjournment or proceed
in terms of Rule 20.
-
Where on the day fixed for hearing or any other day to
which the hearing is adjourned, the Appellant appears
in person or through authorized representative and the
Respondent does not appear when the appeal is called for
hearing the Tribunal may hear the appeal ex-parte.
-
The Court Master is required to maintain a Register called
Daily Diary of cases heard on each day in the performa
at Appendix 27. All particulars required therein should
be entered in the Register pertaining to each Appeal Application
daily All cases fixed and heard on a day are to be entered
in the order in which they were called for hearing.
-
The Court Master will submit the Appeal Applications for
recording of orders to the Member indicated by the Presiding
Member. The case is to be submitted with the departmental
records where necessary. Any papers received from either
party after the hearing should not be added to the records
except with the approval of the Member to whom the file
has been submitted for recording the order.