(2)If the party against whom any such judgement or order has been given appears, either in person or by agent,-(a)if a plaintiff, within thirty days from the date of Deputy Commissioner's order, and(b)if a defendant, within thirty days after any process for enforcing judgement has been executed,or at any earlier period, and shows sufficient cause for his previous non-appearance, and satisfies the Deputy Commissioner that there has been a failure of justice, the Commissioner may, upon such terms and conditions as to costs or otherwise as he may think proper, revive the suit and set aside the judgement or order.
