(5)[ After hearing the party or parties desirous of being heard, or if neither party desires to be heard, then without a hearing, and after taking into consideration the recommendation of Opposition Board, the Controller shall decide the opposition and notify his decision to the parties giving reasons therefor.] [ Substituted by S.O. 1418(E), dated 28.12.2004, for sub-Rule (5) (w.e.f. 1.1.2005).]
