Section 77E(4) in The Maharashtra Cooperative Societies Rules, 1961
(4)Where the disputant appears and the opponent does not appear when the dispute is called on for hearing, then, if the Registrar or the Court is satisfied from the record and proceedings that the summons was duly served, the [*] [Deleted 'Registrar or the' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] Court may proceed ex-parte. Where the summons is served by the officer of the [*] [Deleted 'Registrar or the' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] Court, he shall make his report of service on oath.
