Section 19(1) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
(1)When, on the date and the time fixed for hearing or any other date or time to which such hearing may be adjourned, if any party or his authorized representative does not appear when the matter is called for hearing the Commission may, in its discretion, either dismiss the petition for default when the petitioner or the person who moves the Commission for hearing is absent or proceed ex-parte to hear and decide the petition in the absence of the other party.
