Section 10(6) in Telangana State Micro and Small Enterprises Facilitation Council Rules, 2017
(6)Where without cause:(a)The claimant fails to communicate his statement of claim in accordance with these rules and sub-section (1) of Section 23 of the Arbitration and Conciliation Act, 1996 the Council shall terminate the proceedings.(b)The respondent fails to communicate the statement of Defense in accordance with these rules and sub-section (1) of Section 23 of the Arbitration and Conciliation Act, 1996 the Council shall continue the proceedings without treating that failure in itself as an admission of the allegations made by the claimant.(c)A party fails to appear at an oral hearing or to produce documentary evidence, the Council may continue the proceedings and make the arbitral award on the evidence before it.
