Section 79(2) in The Orissa Co-operative Societies Rules, 1965
(2)[ Where the defendant appears and the plaintiff does not appear when the case is called on for hearing, the case shall be dismissed unless the defendant admits the claim or part thereof in which case a decree shall be passed against the defendant upon such admission, and where only a part of the claim has been admitted the case shall be dismissed so far it relates to the reminder.] [Substituted by S.R.O. No. 1127 dated 18.8.1978.]
