Section 41 in Railways Rates Tribunal (Procedure) Regulations, 1990
41. Default of appearance.-
If the complainant does not appear at the time and place appointed for hearing, the Tribunal may dismiss the complaint or, at its discretion, proceed with the hearing at the instance of an intervener supporting the complaint, and if the respondent does not likewise appear, it may hear and decide the complaint in his absence. If at any adjourned date of the hearing the parties or any of them do not appear, the Tribunal may dismiss the complaint or decide it 'ex prate', as the case may be, or it may dispose of the case in their absence.
