Section 37 in The U.P. Agricultural Credit Rules, 1975
37. Ex parte orders : Section 25.
(1)In the case of absence of any party the case may be decided ex parte.(2)The Tahsildar, the Prescribed Authority or the Appellate Authority may on an application being made in that behalf, and for sufficient cause -(a)set a side an ex parte order, or(b)restore an application or appeal dismissed for default of appearance of the applicant, or the appellant as the case may be.(3)An application under sub-rule (2) shall be made within thirty days from the date of the ex parte order or from the date of dismissal of application or appeal and in the case of an ex parte order, where the notice was not duly served on the applicant, within thirty days from the date of knowledge of such order.(4)Notwithstanding anything contained in sub-rule (3), no application referred to in sub-rule (2) shall be entertained -(a)in the case of any movable property, if such property has already been sold, and(b)in the case of any immovable property, if the sale has already been confirmed.
