Section 85 in Haryana Co-operative Societies Rules, 1989
85. Hearing of disputes.
- Section 131(2)(xix). - The Registrar or the arbitrator as the case may be, shall hear [the parties their, legal representatives and witnesses] [Substituted by Haryana Notification No. GSR 64/HA. 22/84/95S.131/95 dated 17.8.1995.] who attend. On the basis of such evidence and after consideration of any documentary evidence that may be produced by either party, he shall give award in accordance with justice, enquity and good conscience. The award shall be reduced to writting announced to the parties and filed in the office of the Registrar. [In case of wilful absence] [Substituted for the words 'In the absence' by Haryana Notification No. GSR 64/HA. 22/84/95S.131/95 dated 17.8.1995.] of any party duly summoned to attend, the dispute may be decided ex parte.
