Section 24 in Madhya Pradesh Arbitration Centre (Domestic and International) Rules, 2019
24. Hearing Procedure.
(1)Unless agreed between the parties in writing, the Tribunal shall hold oral hearings:-Provided that, the Tribunal shall, as far as possible, conduct arbitral proceedings for the presentation of evidence or for oral argument on day-to-day basis, and shall not grant any adjournments unless sufficient cause is made out, and may impose costs, including exemplary costs, on the party seeking adjournment without any sufficient cause:-Provided further that, if parties to agreement agree in writing to have their dispute resolved by fast track procedure as specified in section 29B of the Act, the Tribunal shall conduct arbitration proceedings as contemplated in sub-section (v3) of section 29B of the Act.(2)Unless the Tribunal decides to undertake site inspection or holds hearings in such other place for any reason as it may deem necessary, all hearings shall take place in the Centre at Jabalpur or any other Centre established as per the rules.(3)All meetings and hearings shall be in camera unless the parties desire otherwise or the Tribunal directs otherwise.(4)After the conclusion of evidence and hearing, the Tribunal shall pronounce the award on a date which shall be intimated through the Directorate.
