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Union of India - Section

Section 6 in The Consumer Protection Regulations, 2005

6. Cause List - (1) Cause list of the Consumer Forum for the following entire week shall be made ready before the close of the working hours of the preceding week and displayed on the notice board. The cause list in respect of a Consumer Forum having a website shall also be hosted on the website.

(2)Cause list shall be split into three different parts, namely:-
(i)Admission and after notice matters;
(ii)Matters where evidence is to be recorded;
(iii)Final disposal matters.
(3)Every cause list shall contain the following particulars, namely:-
(1) SI. No. (2) No. of the matter (3) Names of the parties (4) Name of the party or Counsel or agent appearing
(4)If a date of hearing is given in the presence of parties or their agents, it shall not be a ground for non-appearance for the reason that the cause list for the concerned date does not show the matter or contains incorrect entry or there is omission of the particulars of the matter.