Section 12(1) in Madhya Pradesh Arbitration Centre (Domestic and International) Rules, 2019
(1)On receipt of the statement of claim from the Centre, the respondent shall submit his written response to the Directorate within 30 (thirty) days or within such time as may be extended by the Director as per sub-rule (2) along-with the following:(a)his name in full, description, contact details, including mobile number(s), e-mail address, if any and address;(b)confirmation or denial of all or part of the Claim made by the Claimant in the Statement of claim;(c)comments in response to the nature and circumstances of the dispute giving rise to the Claim contained in the request;(d)response to the relief sought in the Request;(e)statement describing the nature and circumstances giving rise to any Counter-claim, if any, including all relevant or supporting documents; or a set-off, if any, which shall be adjudicated upon by the tribunal, if such counter claim or set-off falls within the scope of the arbitration agreement;(f)provisional "Terms of Reference" and the issues to be adjudicated;(g)comments, if any, concerning the number of Arbitrators and their choice in the light of the Claimant's proposals; and(h)statements, if any, as to the applicable rules or law and the language to be used in conducting the arbitration proceedings;
