(1)The Tribunal shall issue notice to the respondent to appear before the Tribunal to show-cause against the application on a date of hearing to be specified therein. Such notice shall be accompanied by a copy of the application.(2)If the respondent does not appear on the date specified in the notice or appears and admit the claim, the Tribunal shall forthwith proceed to dispose of the application.(3)If the respondent contests the claim, it may file a reply alongwith copies of such documents on which it relies on or before the date of hearing and such reply and copies of documents shall form part of the record.
