Section 8(2) in Haryana Industry Facilitation Council (Arbitration) Rules, 2001
(2)If the respondent fails or omits to send a statement of defence within the time allowed to him, the Council shall proceed to fix a date for the appearance and hearing of the parties and issue notice by registered post in Form-5 :Provided that if the respondent has failed or omitted to pay his share of the deposit, the Council shall call upon the claimant to pay that share also within fifteen days of receipt of the notice :Provided further that if the Claimant has not paid the aforesaid share, the Council may suspend or terminate the proceedings.
