Section 17(1) in The M.P. Employees' Insurance Courts Rules, 1963
(1)On receiving an application the Court shall, if the same has not been rejected under sub-rule (4) of Rule 12 within three days thereof, cause to be sent to the party from whom the applicant claims relief (hereinafter referred to as the 'opposite party'), a summons in Form 4 or Form 5, as the case may be to appear and answer the application in a day, not later than fifteen days from the day of issue of such summons, to be specified therein ;Provided that no such summons shall be issued when the opposite party has appeared at the presentation of the application and admitted the applicant's claim.
