Section 25(1) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
(1)Where, on the date fixed for hearing or any other date to which such hearing may be adjourned, any of the parties or his authorised 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 in default or proceed exparte against the party in default and hear and decide the petition.
