Section 7 in The Chhattisgarh Gram Nyayalaya Rules, 2001
7. Filing of reply.
(1)Each non-applicant intending to contest the application/plaint shall file in triplicate the reply to the application/plaint and documents and list of witnesses with their proposed statement in brief relied on, with the Nyayalaya Sahayak within fifteen days of the service of notice of application/plaint on him.(2)In the reply filed under sub-rule (1) the non-applicant shall specifically admit, deny or explain the facts stated by the applicant in his application/plaint and may also state such additional facts as may be found necessary for the just decision of the case.(3)The Gram Nyayalaya may allow filing of the reply after the expiry of the prescribed period.
