Section 118B(1) in The Maharashtra Industrial Relations Act, 1946
(1)Where in any proceeding before the Industrial Court, or a Labour Court, if either party inspite of notice of hearing having been duly served on it, does not appear when the matter is called on for hearing, the Court may either adjourn the hearing of the matter to a subsequent date or proceed ex-parte and make such award, order or decision as it thinks fit.
