Section 9(2) in The Chhattisgarh Gram Nyayalaya Rules, 2001
(2)Where the application/plaint has been dismissed for default and the applicant files an application within fifteen days from the date of dismissal and satisfies the Gram Nyayalaya that there was sufficient cause for his non-appearance when the application/plaint was called for hearing, the Gram Nyayalaya shall make an order setting-aside the order dismissing the application/plaint and restore the same :Provided that after restoration of the case the Gram Nyayalaya shall decide the case within fifteen days from the date of restoration after giving reasonable opportunity to the applicant.
