Section 9 in Andhra Pradesh Value Added Tax Appellate Tribunal Regulations, 2005
9. Notice of appeal.
(1)After the appeal has been registered, notice of the day fixed for hearing under Regulation 8 in Form 'C shall be delivered or issued by registered post to the party. The notice shall state that if he does not appear on the day so fixed or on any other day to which the hearing may be adjourned, the appeal will be dismissed for default or disposed of on merits, exparte.(2)Where an appeal, application or petition has been dismissed for default or disposed of exparte, the appeal, applicant or petitioner may apply to the Tribunal for re-admission of the appeal, application or petition; and where it is shown to the satisfaction of the Tribunal that he was prevented by sufficient cause from appearing when the appeal, application, or petition was called on for hearing, the Tribunal may re-admit the appeal, application or petition on such terms as it thinks fit.(3)An application for re-admission of an appeal, application or petition dismissed for default or disposed exparte, shall be made within thirty days from the date of communication of the order of dismissal.Chapter - IV Hearing, Adjournment and Judgment
