Section 16 in The Manual of Procedure for Alternative Disputes Resolution 2009 to be Used by the Courts in the State of Rajasthan as Well as by the Arbitrators for Disposal of Cases
16. Hearing be scheduled on consecutive days.
- (i) Generally, hearing will be scheduled on consecutive days or on any blocks of consecutive days in order to minimize the costs and early determination.(ii)If the hearing as per clause (i) is not feasible and if the hearing is not over on the day fixed the matter may be adjourned to next day or the arbitrator may fix another day for further progress which shall not be beyond the period of fifteen days after that particular day of hearing.(iii)The arbitrator may in his discretion adjourn any hearing either upon his initiative or upon the request of any party made to him.
