Section 9 in The National Environment Appellate Authority (Appeal) Rules, 1997
9. Default of appearance of parties at the hearing
.-When the appellant or his representative fails to be present at the hearing of the appeal before the Authority, the appeal may be dismissed for such default of appearance or may be decided ex parte . Similarly, when the respondent or his representative does not appear at the hearing of the appeal, the appeal may be heard ex parte and decided finally. Where the appeal is dismissed for default of appearance or the appeal is allowed ex parte , the order so made may be set aside if the defaulting party shows sufficient cause for non-appearance by filing an application supported by affidavit, with the required number of copies given for the Authority and served on opposing parties and appeal heard afresh with notice to all parties and decided on merits.
