Section 8(7) in Haryana Industry Facilitation Council (Arbitration) Rules, 2001
(7)Where without cause :-(a)the claimant fails to communicate his statement of claim in accordance with these rules and Section 23(1) of the Arbitration and Conciliation Act, 1996 (26 of 1996) the Council shall terminate the proceedings,(b)the respondent fails to communicate his statement of defence in accordance with these rules and Section 23(1) of the Arbitration and Conciliation Act, 1996 (26 of 1996) the Council shall continue the proceedings without treating that failure in itself as an admission of the allegations by the claimant,(c)a party fails to appear at an oral hearing or to produce documentary evidence, the Council may continue the proceedings and make the arbitrage award on the evidence before it.
