Section 9(2) in The Delhi Metro Railway (Procedure to be followed by the Claims Commissioner and amount of compensation payable in case of death and injuries due to accidents) Rules, 2007
(2)Where an application has been heard ex-parte against the Metro Railway Administration, the latter may apply to the Claims Commissioner for an order to set aside it and if the Metro Railway Administration satisfies the Claims Commissioner that the notice was not duly served or that its representative was prevented by any sufficient cause from appearing, the Claims Commissioner may make an order setting aside the ex-parte hearing upon such terms as it thinks fit and shall appoint the day for proceeding with the application.
