Section 28(2) in The Petroleum And Natural Gas Regulatory Board (Conduct Of Business, Receiving And Investigation Of Complaints) Regulations, 2007
(2)Where a petition or complaint is dismissed in default or decided ex parte , the person aggrieved may file an application within thirty days from the date of such dismissal or being proceeded ex parte , as the case may be, for recall of the order passed, and the Board may recall the order on such terms as it thinks fit, if the Board is satisfied that there was sufficient cause for the non-appearance when the petition or complaint was called for hearing.
