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State of Madhya Pradesh - Section

Section 46 in The M.P. Employees' Insurance Courts Rules, 1963

46. Repeal and Saving.

- All rules corresponding to these rules in force in the Mahakoshal, Madhya Bharat, Vindhya Pradesh, Bhopal or the Sironj region immediately before the commencement of these rules are hereby repealed :Provided that anything done or any action taken under any of the rules so repealed shall unless such thing or action is inconsistent with the provisions of these rules be deemed to have been done or taken under the corresponding provisions of these rules.Form 1[See Rule 12]In the Employees' Insurance Court at..........................................AB (add description and residence)...........................................ApplicantAgainstCD (add description and residence)....................................Opposite party.Other particulars of the application specified in Rule 13..........Date........................................................Signature of the applicant.(Verification by the Applicant)The statement of facts contained in this application is, to the best of my knowledge and belief, true and correct.Date.............................................Signature.Form 2[See Rules 13 and 20]List of documents produced by Applicant/Opposite Party (Title), e.g., Description. Subject, Name of the Court, No. etc.
No. Description of document Date, if any which the documents bear Signature of party or pleader or any authorisedrepresentative
(1) (2) (3) (4)
 
Form 3[See Rule 14]Register of ProceedingsEmployees' Insurance Court at........ Register of Proceedings in the Year 20.........
Date of presentation of application No. of proceedings Applicant
Name Description Place of residence
(1) (2) (3) (4) (5)
 
Opposite Party Claim
Name Description Place of residence Particulars Amount of value if any When the cause of action accrued.
(6) (7) (8) (9) (10) (11)
 
Appearance Final Order
Day for the parties to appear Applicant Opposite party Date For whom For what of amount
(12) (13) (14) (15) (16) (17)
 
Appeal Execution Other remarks, if any
Date of decision of appeal, if any Judgement of appeal Date of application Against whom For what & amount of money Amount of cost Date of order transferring to another Civil Courtof... at
(18) (19) (20) (21) (22) (23) (24) (25)
 
Form 4[See Rule 27]Summons for disposal of proceedings (Title)To....................................................(Name, description and place of residence).Whereas......................has instituted proceedings against you for.............you are hereby summoned to appear in this Court in person or by authorised agent duly instructed and able to answer all material questions relating to the case, or who shall be accompanied by some person able to answer all such questions at............ O'Clock in the.......noon on the........ day of 20..... to answer the claim, and the day fixed for your appearance is appointed for the final disposal of the proceedings, you must be prepared to produce on that day all the witnesses, upon whose evidence and all the documents upon which you intend to rely in support of your defence.Take notice, that, in default of your appearance on the day before mentioned, the case will be heard and determined in your absence.Given under my hand and the seal of the Court, this............ day of......... 20..........CourtNotice I. - Should be apprehend your witnesses will not attend of their own accord, you can have a summons from this Court to compel the attendance of any witness, and the production of any document that you have a right to call upon witness to produce, on applying to the Court and on depositing the necessary expenses.