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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(1)(i) in Alternative Dispute Resolution and Mediation Rules, 2017

(i)When the pleadings are complete, before framing issues, the court shall fix a preliminary hearing for appearance of parties. The court should acquaint itself with the facts of the case and the nature of the dispute between the parties.