Section 15 in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
15. Ex-parte hearing and disposal of petition.
(1)Where on the date fixed for hearing the petition or on any other date to which such hearing has been adjourned, the petitioner appears and the respondent does not appear when the petition is called for hearing, the Appellate Authority may, in its discretion adjourn the hearing or hear and decide the petition ex-parte.(2)Where the petition has been heard ex-parte against a respondent, such respondent may apply to the Appellate Authority for an order to set it aside and if such respondent satisfies the Appellate Authority that the notice was not duly served, or that he was prevented by any sufficient cause from appearing when the petition was called for hearing the Appellate Authority may make an order setting aside the ex-parte hearing as against him upon such terms as it thinks fit, and shall appoint a day for proceeding with the petition:Provided that where the ex-parte hearing of the petition is of such nature that it cannot be set aside as against one respondent only, it may be set aside as against all or any of the other respondents also:Provided further that in cases covered by sub-rule (8) of Rule 11, the Appellate Authority shall not set aside ex-parte hearing of a petition merely on the ground that it was not served upon a respondent or respondents.
