Section 119 in The Haryana Canal and Drainage Rules, 1976
119. Rehearing. [Section 65(2)(f)].
- If any party, against whom an order or decision is made or given upon an appeal heard in his absence, shall, within thirty days, from the date of such order or decision, satisfy the court that he had received no notice of the time and place fixed for the hearing thereof or had not received such notice in sufficient time to permit to appear and that he did not wilfully evade service thereof, the court may pass an order if it thinks such order requisite for the ends of the justice and not otherwise upon such terms as appear just, setting aside its previous decision or order and grant a rehearing which shall be subject to the same rules as the hearing of an appeal.
