Section 79(3) in The M.P. Vanijyik Kar Niyam, 1995
(3)If on the date fixed for hearing or any other date to which the hearing may be adjourned the appellant or applicant does not appear before the said authority either in person or through a person duly authorised by the appellant or the applicant as required by sub-section (1) of Section 31, the said authority may dismiss the appeal or application for revision or may decide it ex-parte as it thinks fit.
