Section 42(2) in Railways Rates Tribunal (Procedure) Regulations, 1990
(2)When an 'ex prate' decision has been made, but the respondent satisfies the Tribunal that notice was not duly served on him, or that he was prevented by any sufficient cause from appearing at the hearing, the 'ex pane' decision may be set aside and the case proceeded with upon such terms as to costs or otherwise as the Tribunal may deem fit.
