Section 28 in The Railway Claims Tribunal (Procedure) Rules, 1989
28. Adjournment of hearing.
- If the Tribunal finds that an application cannot be disposed of at one hearing it shall record the reasons which necessitate the adjournment and also inform the parties present of the date of adjourned hearing:[Provided that no such adjournment shall be granted more than three times to a party during the proceedings before the Tribunal:Provided further that all the documents shall be filed by the parties alongwith pleadings and no adjournment shall be granted for filing documents at a later stage, except in circumstances which are beyond the control of the concerned party.] [ Inserted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002).]
