Section 35 in The Assam Administrative Tribunal Regulations, 1977
35. When abatement or dismissal under Regulation 32 may be set aside.
- Where an appeal or application has abated or has been dismissed under Regulation 32 the appellant or applicant or a person claiming to be the legal representative of a deceased appellant of appellant, as the case may be, may apply within sixty days from the date of abatement or dismissal of the appeal or application to have the abatement or dismissal set aside, and if it is proved to the satisfaction of the Tribunal that he was prevented by sufficient cause from applying within time, the abatement or dismissal shall be set aside by the Tribunal and the application proceeded with :Provided that an application under this Regulation may be admitted even after the aforesaid period of sixty days from the date of abatement of dismissal, where the applicant satisfies the Tribunal that he had sufficient cause for not making the application within such period.
