Section 9(1) in The Chhattisgarh Gram Nyayalaya Rules, 2001
(1)Where on the date fixed for hearing of the application/plaint or on any other date to which such hearing is adjourned if the applicant does not appear when the application/plaint is called for hearing, the Gram Nyayalaya may in its discretion either dismiss the application/plaint for default or hear and decide it on merits or pass any other order as it deems fit.
