Section 9(2) in Andhra Pradesh Value Added Tax Appellate Tribunal Regulations, 2005
(2)Where an appeal, application or petition has been dismissed for default or disposed of exparte, the appeal, applicant or petitioner may apply to the Tribunal for re-admission of the appeal, application or petition; and where it is shown to the satisfaction of the Tribunal that he was prevented by sufficient cause from appearing when the appeal, application, or petition was called on for hearing, the Tribunal may re-admit the appeal, application or petition on such terms as it thinks fit.
