Section 50 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
50. Procedure to be followed where any party does not appear.
- Where, on the date fixed for hearing or any other date to which such hearing may be adjourned, any party does not appear, either in person or by an authorised agent, when the matter is called for hearing, the Commission may, in its discretion, either dismiss the case for default if it is the petitioner or the person moving the Commission for hearing, or proceed ex parte against the party failing to appear and hear and decide the case.
