Section 16(2) in U.P. Industrial Disputes Rules, 1957
(2)The Labour Court, Tribunal or an Arbitrator may set aside the order passed against the party in his absence, if within ten days of such order, the party applies in writing for setting aside such order and shows sufficient cause for his absence. The Labour Court, Tribunal or an Arbitrator may require the party to file an affidavit, setting the cause of absence. As many copies of the application and affidavit, if any, shall be filed by the party concerned as there : are persons on the opposite side. Notice of the application shall be given to the opposite parties before setting aside the order.
