Section 14 in The Credit Information Companies Rules, 2006
14. Hearing of appeal
(1)On the date fixed for hearing or the next date in case of adjournment, the appellant and the respondent shall be given due opportunity for putting forth their submissions in support of their plea.(2)The appellate authority may allow the parties to submit their written arguments in addition to their oral arguments.(3)In case of non-appearance of the appellant on the date fixed for hearing or the next date in case of adjournment, the appellate authority may, in its discretion adjourn the hearing or may dispose of the appeal on merits.(4)Where an appeal has been disposed off as per sub-rule (3) and the appellant appears afterwards and furnishes satisfactory explanation for non-appearance on the date when the appeal was decided ex parte , the appellate authority may subject to its satisfaction about the explanation, set aside the ex parte order and restore the appeal and decide the same on merits after hearing the parties.
