Section 28 in The Petroleum And Natural Gas Regulatory Board (Conduct Of Business, Receiving And Investigation Of Complaints) Regulations, 2007
28. Procedure to be followed where the party does not appear
.-(1) Where, on the date fixed for hearing or any other date to which such hearing may be adjourned, any of the parties' or his authorised agent or representative does not appear when the matter is called for hearing, the Board may, in its discretion, either dismiss the petition or complaint for default when the petitioner/complainant or the person who moves the Board for hearing is in default or proceed ex parte .(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.
