Section 17(2) in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015
(2)Where an application has been heard ex parte against a respondent or respondents the respondent or respondents may, apply within thirty days from the date of the order to the Tribunal for an order to set it aside and if the respondent or respondents satisfy the Tribunal that the notice was not duly served, or that he or they were prevented by any sufficient cause from appearing when application was called for hearing, the Tribunal may make an order setting aside the ex-parte order as against him or them upon such terms as it thinks fit, and shall appoint a day for proceeding with the application:Provided that where the ex parte order of the application is of such nature that it cannot be set aside as against one respondent only, it may be set aside as against all or any of the other respondents also:Provided further that in cases covered by sub-rule (7) of rule 11, the Tribunal shall not set aside ex-parte order of an application merely on the ground that it was not served upon a respondent or respondents.
