Section 24(1) in Madhya Pradesh Arbitration Centre (Domestic and International) Rules, 2019
(1)Unless agreed between the parties in writing, the Tribunal shall hold oral hearings:-Provided that, the Tribunal shall, as far as possible, conduct arbitral proceedings for the presentation of evidence or for oral argument on day-to-day basis, and shall not grant any adjournments unless sufficient cause is made out, and may impose costs, including exemplary costs, on the party seeking adjournment without any sufficient cause:-Provided further that, if parties to agreement agree in writing to have their dispute resolved by fast track procedure as specified in section 29B of the Act, the Tribunal shall conduct arbitration proceedings as contemplated in sub-section (v3) of section 29B of the Act.
