(1)The opposite party shall within 15 days from the receipt of the claim and the documents referred to in clause 22 above, submit a reply setting out his defence supported by relevant documents.(2))If the opposite party wishes to make a counter-claim, he shall include the same in his reply and file the same within the time as stipulated under sub-clause (1).(3)It shall be open to the Claimant to file a reply to the counter claim within 15 days from the date after the receipt of the copy of the counter-claim.
