Section 50 in The M.P. Madhyastham Adhikaran Regulations, 1985
50. Striking out pleadings.
- The Tribunal may at any stage of the proceedings order to be struck out or amended any matter in any pleadings-(a)which may be unnecessary, scandalous, frivolous or vexatious, or(b)which may tend to prejudice, embarrass or delay the fair trial of the reference, or(c)which is otherwise an abuse of the process of the Tribunal.
