Section 10(1) in The Chhattisgarh Gram Nyayalaya Rules, 2001
(1)Where on the date fixed for hearing the application/plaint or on any other date to which such hearing is adjourned the applicant appears and the non-applicant does not appear and it is shown that notice have been duly served on him when the application/plaint is called for hearing, the Gram Nyayalaya may in its discretion adjourn the hearing or hear and decide the application/plaint ex parte.
