Section 7 in Haryana Industry Facilitation Council (Arbitration) Rules, 2001
7. Statement of defence.
(1)The Council shall if it is satisfied that, on the facts stated therein, it has jurisdiction to proceed with the reference and that the claimant is entitled under the Act to make a reference, cause a copy of the statement of claim to be sent by registered post to the respondent alongwith copies of the attached documents and issue notice in Form-2 to the respondent asking him to furnish within thirty days a statement of defence in Form-3 with such documents and facts in support of his defence or having a bearing on the matter under reference together with his half share of deposit for costs in such manner as may be specified therein and within the time allowed to the respondent for finishing his statement of defence.(2)A copy of the notice in Form-2 shall also be sent by registered post to the claimant alongwith a notice in Form-4 calling upon the claimant to pay a further amount after adjusting the initial deposit made by him towards his half share of deposit for costs in such manner as may be specified therein and within the time allowed to the respondent for furnishing his statement of defence.(3)The Council, may, on an application made by the respondent showing sufficient cause, allow such further time for the statement of defence as it may consider fit, but not exceeding sixty days from the date of receipt by the respondent of the notice under sub-rule (1).
