Section 10B(9) in Industrial Disputes (Central) Rules, 1957
(9)In case any party defaults or fails to appear at any stage the Labour Court, Tribunal or National Tribunal, as the case may be, may proceed with the reference ex parte and decide the reference application in the absence of the defaulting party:Provided that the Labour Court, Tribunal or National Tribunal, as the case may be, may on the application of either party filed before the submission of the award revoke the order that the case shall proceed ex parte , if it is satisfied that the absence of the party was on justifiable grounds.
