Section 20(2) in The National Green Tribunal (Practices and Procedure) Rules, 2011
(2)Where an application or appeal, as the case may be, has been dismissed for default and the applicant or appellant, as the case may be, files an application within thirty days from the date of dismissal and satisfies the Tribunal that there was sufficient cause for his non-appearance when the application or appeal was called for hearing, the Tribunal shall make an order setting aside the order dismissing the application or appeal, as the case may be, and restore the same:Provided that where the case was disposed of on merits the decision shall not be reopened except by way of review.
