Section 73(5) in Himachal Pradesh Co-Operative Societies Act, 1968
(5)Where the decision or award has been made in the absence of a party, the said party, if aggrieved, may apply within one month of the date of such decision or award for an order to set aside such decision or award and if it satisfies the Registrar or the arbitrator that there was sufficient cause of its non appearance when the matter was called on for hearing, the Registrar or arbitrator shall make an order setting aside his decision or award as the case may be.
