Section 33(1) in The Appellate Tribunal for Electricity (Procedure, form, fee and Record of Proceedings) Rules, 2007
(1)If by reason of declaration of holiday or for any other unforeseen reason, the Bench does not function for the day, the Daily Cause List for that day shall, unless otherwise directed, be treated as the Daily Cause List for the next working day in addition to the cases already posted for that day.
