Section 29 in The Orissa State Transport Appellate Tribunal Rules, 1993
29. Dismissal of appeal and re-admission of appeal dismissed for default.
(1)If on the day fixed or any other day to which the hearing may be adjourned, the appellant or his advocate does not appear or does not remove the defects in the appeal memo, when appeal is called on for hearing the Tribunal may make an order that the appeal be dismissed.(2)Dismissal of an appeal shall be notified to the authority from whose order the appeal is preferred.(3)When an appeal is dismissed for any one of the above reasons, the appellant may apply to the Tribunal within thirty days from the date of dismissal of the appeal and where it is proved that he was prevented by any sufficient cause from appearing when the appeal was called on for hearing or from removing any defect on the appeal memo, the Tribunal may restore such appeal to file on such terms as it thinks fit.
