Section 15(2) in Maharashtra State Co-operative Tribunal Regulations, 1962
(2)If, on the date fixed for hearing or any other day to which the hearing may be adjourned, the respondent or opponent does not appear either in person or through his agent or pleader when the appeal or application is called for hearing the Tribunal may decide the same on merits after hearing the appellant or, as the case may be, the applicant or his agent or pleader if present.
