Section 19 in The M.P. Employees' Insurance Courts Rules, 1963
19. Additional matters in the summons.
- The Court shall determine at the time of issuing the summons, whether it shall be for the settlement of the issues only and/or for the final disposal of the application and the summons shall contain a direction accordingly. The Court may also call upon the parties to produce upon that date any evidence which they wish to render.
