Section 41 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
41. Procedure to be followed where any party does not appear.
- Where, on the date of hearing or on any other date to which such hearing may be adjourned, any party 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 or proceed ex-parte against the party in default and hear and decide the petition.
