(7)The Appellate Rent Tribunal. upon filing an appeal under Sub-sec. (6), shall serve notice, accompanied by copy of appeal, on the respondent on the date fixed by the Rent Tribunal under Sec. 17 for the appearance of the parties before it. If the respondent fails to appear on the date so fixed before the Appellate Rent Tribunal, he may be proceeded against ex parte in case the final order under Sec. 17 was passed in ex parte proceedings against any party, the Appellate Rent Tribunal shall issue notice, accompanied by copy of appeal, fixing a date not later than thirty days, requiring the respondent to appear before it on the date so fixed and service of such a notice shall he effected through process server of the Tribunal or Civil Court as well as by the registered post, acknowledgment due and notice duly served by any of these methods shall be treated as sufficient service. Where, however, the Appellate Rent Tribunal otherwise considers it necessary so to do in the interest of justice in the facts of the case, it may issue notice of appeal to the respondent in the manner indicated above.
