268. Removal of office objections within specified time.
- (i) Where any party is required under these rules to do anything in regard to an application, appeal or otherwise within a specified time and he fails to do so, the Registrar may, on sufficient cause shown, excuse any delay not exceeding one month.(ii)Any delay exceeding one month shall be treated prima facie as failure to prosecute diligently, and the delay may be excused only by order of the Court.
