Section 16(2) in The Securities Contracts (Regulation) (Appeal To Securities Appellate Tribunal) Rules, 2000
(2)In case the appellant does not appear in person or through an authorised representative when the appeal is called for hearing, the Securities Appellate Tribunal may dispose of the appeal on merits:Provided that where an appeal has been disposed of as provided above and the appellant appears afterwards and satisfies the Securities Appellate Tribunal that there was sufficient cause for his not appearance, when the appeal was called for hearing, the Securities Appellate Tribunal shall make an order setting aside the ex parte order and restore the appeal.[17. Dress regulations for the Presiding Officer, Members and for the representatives of the parties . - (1) The dress for the Presiding Officer shall be white or striped or black pant with black coat over white shirt and band or buttoned up black coat and band. The dress for the two other Members shall be white or striped or black coat over white shirt and black tie or buttoned up black coat. In the case of female Presiding Officer, the dress shall be black coat over white saree.
