Section 18 in The Manual of Procedure for Alternative Disputes Resolution 2009 to be Used by the Courts in the State of Rajasthan as Well as by the Arbitrators for Disposal of Cases
18. Either of the parties may opt for not hearing.
- It will be open to either of the parties not to opt for the hearing. If no hearing is demanded or consented to, the party shall then declare before arbitrator to resolve the dispute on the basis of the documents produced and the arbitrator to resolve the dispute on the basis of the documents produced and the arbitrator shall then after perusing the documents and the issues before him.
