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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1) in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015

(1)Where on the date fixed for hearing the application or on any other date to which the hearing may be adjourned, the applicant appears and the respondent does not appear when the application is called for hearing, the Tribunal may, adjourn the hearing, or hear and decide the application ex parte.