Section 62 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
62. Procedure to be followed where any party docs not appear.
- Where, on the date fixed for hearing or any other date to which such hearing may be adjourned, any of the party 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 (in case the petitioner or the person who moves the Commission for hearing docs not appear) or proceed ex parte (in case the respondent or the person against whom the petition is filed does not appear) and decide the petition.
