Section 28(1) in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
(1)Where, on the date fixed for hearing or any other date to which such hearing may be adjourned, any of the 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 when the petitioner or the person who moves the Commission for hearing is absent or proceed ex parte against the party failing to appear and hear and decide the petition.
