Section 79(6) in The Orissa Co-operative Societies Rules, 1965
(6)When in any case is which a decree is passed ex parte against a defendant he may apply for an order to set aside and upon his satisfying that he was prevented by sufficient cause from appearing when the case was called on for hearing an order setting aside the decree as against him upon such terms as to costs or otherwise shall be passed and shall be appointed for proceeding with the case.
