Section 53 in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005
53. Procedure to be followed where any party does not appear.
- Where, on the date fixed for hearing or any other date to which such hearing may be adjourned, any of the party or his authorized representative does not appear when the matter is called for hearing, the Commission may, in its discretion, either dismiss the petition for default when the petitioner or the person who moves the Commission for hearing is in default or proceed ex parte against the respondent(s) if it is proved that the notice, processes or summons had been duly served on the respondent(s).
