Section 26 in The M.P. Workmen's Compensation Rules, 1962
26. Notice to opposite party.
- If the Commissioner does not dismiss the application under Rule 24 or Rule 25, he shall send to the party from whom the applicant claims relief (hereinafter referred to as the opposite party), a copy of the application, together with a notice of date on which he will dispose of the application and may call upon the parties to produce upon that date any evidence which they may wish to tender.
