Section 24U(9) in The Orissa Agricultural Produce Markets Rules, 1958
(9)Consequence of non-appearance of parties-(i)When neither party appears, and the case of dispute is called for hearing then the case shall be dismissed.(ii)Where the defendant appears and the petitioner does not appear and the case is called for hearing the case shall be dismissed.(iii)When a case is dismissed for non-appearance of the petitioner, he may apply to set aside the dismissal order on showing sufficient cause for his previous non-appearance within a period of 30 days from the date of passing of the order.(iv)When the petitioner appears and the defendant does not appear and the case is called for hearing, the hearing may proceed ex parte provided the summons were duly served on the defendant.(v)When in any case in which a decision is passed ex parte against the defendant he may apply for an order to set aside and upon his satisfying that he was prevented by sufficient cause from appearing when the case was called for hearing, an order setting aside the decision as against the defendant shall be passed and a date shall be appointed for hearing of the case.
