Section 6(6) in Gujarat Consumer Protection Rules, 1988
(6)On the date of hearing or on any other day to which hearing may be adjourned, it shall be obligatory for the parties or their authorised agent to appear before the State Commission. If appellant or his authorised agents fails to appear on such date, the State Commission may, in its discretion, either dismiss the appeal or decide it on merit of the case. If respondent or his authorised agent fails to appear on the such date, the State Commission shall proceed ex parte and shall decide the appeal ex parte on merits of the case.
