Section 10(2) in Telangana State Micro and Small Enterprises Facilitation Council Rules, 2017
(2)If the respondent fail or omit to send a statement of Defense within the stipulated time given to him, the Council shall proceed to fix a date for the appearance and hearing of the parties and issue notice by registered post in Form (5).Provided that if the respondent failed or omitted to pay his share of the deposit the Council shall call upon the claimant to pay that share also within fifteen days of receipt of the notice.Provided further that if the claimant has not paid the aforesaid share, the Council may suspend or terminate the proceedings.
