Section 52 in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012
52. Default of appearance of respondent and consequences.
- Where the respondent, despite effective service of summons or notice on him does not appear before the Appellate Tribunal on the date fixed for hearing, the Appellate Tribunal may proceed to hear the appeal or application or petition ex parte and pass final order on merits:Provided that the Appellate Tribunal may seek the assistance of any counsel as it deems fit in case the matter involves intricate and substantial question of law having wide ramifications.
