Section 9 in The Punjab Maintenance and Welfare of Parents and Senior Citizen Rules, 2012
9. Procedure where opposite party appears and assigns good cause for previous non-appearance.
- Where the Tribunal has disposed of the application under rule 6 or is in the process of disposing of the application in accordance with rule 6 and the opposite party appears and assigns good cause for his previous non-appearance, he may, upon such term as the Tribunal directs as to costs or other wise, be heard in answer to the application as if he had in the appeared on the day fixed for his appearance.
