Section 116 in The Haryana Canal and Drainage Rules, 1976
116. Court to be satisfied before hearing that notice has been received by parties. [Section 65(2)(f)].
- The Court shall not proceed to hear any appeal unless and until it is satisfied that notice of the date and place fixed for such hearing has been received by the parties concerned in sufficient time to permit them to appear or to be represented at such hearing :-Provided that the court may presume that notice has been received when a written notice has been served in any of the ways prescribed in rule 96 :Provided further that an appeal may be heard and decided notwithstanding the absence of any party who is shown to the satisfaction of the court to be wilfully evading service of notice.
