Section 206 in The Haryana Motor Vehicles Rules, 1993
206. Notice to parties involved.
[Sections 169 and 176(b)]. - If the application is not dismissed under rule 205, the Claims Tribunals shall send to the owner of the motor vehicle involved in the accident and its insurer a copy of the application together with a notice of the date on which it will hear the application and may call upon the parties to produce on the date any evidence which they may wish to tender.
