(1)Whereas the date of hearing of application or any other date to which such hearing is adjourned, the applicant appears and the respondent does not appear, the Tribunal may on its discretion to adjourn the hearing or hear and decide the application ex pane.(2)Whereas, the application has been heard ex-parte against a respondent or respondents, such respondent or respondents may apply to the Tribunal for an order to set-aside and if such respondent or respondents satisfy that he or they were prevented by any sufficient cause from appearing when the application was called for hearing, the Tribunal may make an order setting-aside the ex-parte hearing against him or them upon such terms as it thinks fit, and shall appoint a day for proceeding with the application.
