Section 77E(2) in The Maharashtra Cooperative Societies Rules, 1961
(2)Where neither party appears when the dispute is called on for hearing, the [***] [Deleted 'Registrar or the' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] Co-operative Court may make an order that it be dismissed for default.