Section 77E(3) in The Maharashtra Cooperative Societies Rules, 1961
(3)Where the opponent appears and the disputant does not appear when the dispute is called on for hearing, the [*] [Deleted 'Registrar or the' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] Court may make an order that the dispute be dismissed, unless the opponent admits the claim or a part thereof, in which case the [*] [Deleted 'Registrar or the' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] Court, as the case may be, may make an order against the opponent upon such admission and where, part only of the claims is admitted, may dismiss the dispute so far as it relates to the remainder.
