Section 16(1) in Maharashtra State Co-operative Tribunal Regulations, 1962
(1)If any of the parties was absent on the date of the hearing, either preliminary or final and the appeal or application was heard and decided ex-parte, the party concerned may apply for restoration of the appeal or application, and if the party satisfies the Tribunal that he had no notice of the date of the hearing or that he was prevented by any sufficient cause from appearing when the appeal or application was called for hearing, the Tribunal may restore the appeal or application to its file provided that where the other party had appeared at the hearing such party shall be given notice and an opportunity of being heard before the order for restoration of the appeal or application is made.
