Section 14(3) in The Orissa State Transport Appellate Tribunal Rules, 1993
(3)Notwithstanding anything contained in Sub-rule (1) there shall be no abatement of an appeal or revision application by reason of the death of any party between the conclusion of the hearing and passing of the order, and the order in such a case, so passed in such appeal or revision shall have the same force and effect as if it had been passed before the death took place.
