Section 42 in Railways Rates Tribunal (Procedure) Regulations, 1990
42. Re-hearing.-
(1)When a complaint is dismissed for default, but the complainant satisfies the Tribunal that there was sufficient cause for default, the order of dismissal may, after notice to the opposite party, where necessary, be set aside and the complaint proceeded with upon such terms as to costs or otherwise as the Tribunal may deem fit.(2)When an 'ex prate' decision has been made, but the respondent satisfies the Tribunal that notice was not duly served on him, or that he was prevented by any sufficient cause from appearing at the hearing, the 'ex pane' decision may be set aside and the case proceeded with upon such terms as to costs or otherwise as the Tribunal may deem fit.(3)An application for setting aside an order of dismissal of complaint or an 'ex prate' decision shall be made within 30 days of the dismissal of the complaint or the passing of the 'ex prate' decision, as the case may be, unless the Tribunal condones the delay for adequate reasons.
