Section 17 in The M.P. Employees' Insurance Courts Rules, 1963
17. Issue of summons.
(1)On receiving an application the Court shall, if the same has not been rejected under sub-rule (4) of Rule 12 within three days thereof, cause to be sent to the party from whom the applicant claims relief (hereinafter referred to as the 'opposite party'), a summons in Form 4 or Form 5, as the case may be to appear and answer the application in a day, not later than fifteen days from the day of issue of such summons, to be specified therein ;Provided that no such summons shall be issued when the opposite party has appeared at the presentation of the application and admitted the applicant's claim.(2)A copy of the application shall also be sent along with the summons under sub-rule (1).
