Section 29(3) in The Orissa State Transport Appellate Tribunal Rules, 1993
(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.
