Section 25 in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
25. Procedure to be followed where any party does not appear.
(1)Where, on the date fixed for hearing or any other date to which such hearing may be adjourned, any of the parties or his authorised agent or 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 exparte against the party in default and hear and decide the petition.(2)Where a petition is dismissed in default or decided ex-parte, the person aggrieved may file an application within 30 (thirty) days from the date of such dismissal or being proceeded ex-parte, as the case may be, for recall of the order passed, and the Commission may recall the order on such terms as it thinks fit, if the Commission is satisfied that there was sufficient cause for the nonappearance when the petition was called for hearing.
