Section 18(1) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(1)When, on the date fixed for hearing or any other date to which such hearing may be adjourned, if any party or his authorized agent or 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.
