Section 117 in The Haryana Canal and Drainage Rules, 1976
117. Procedure on hearing [Section 65(2)(f)].
- The Court before giving a decision shall record in writing which of the parties to the appeal are present in person or by representative, at the hearing thereof.(2)The court, if it thinks that further enquiry is necessary, may conduct such enquiry itself, and in such a case shall be deemed to be an officer with the power described in Section 57.(3)When the hearing of the appeal is concluded, the decision or order of the Court, shall when practicable, be pronounced forthwith and shall be in writing and signed by the Court and the substance thereof shall be explained to such of the parties or their representatives as are present when the decision or order is given or passed.(4)A copy of the decision or order shall be transmitted by the Court to the officer against whose decision or order the appeal was preferred.
