Section 10(3) in Maharashtra State Co-operative Tribunal Regulations, 1962
(3)Where the President fixes a date for preliminary hearing under clause (a) of sub-regulation (2), the Registrar shall give a notice thereof to the appellant or, as the case may be, the applicant or his agent. Such notice shall state that if the appellant or the applicant does not appear before the Tribunal either in person or through his duly appointed agent, on the date fixed for the hearing, the appeal or, as the case may be, the application shall be heard and decided ex-parte.
