Section 15(2) in The Orissa State Transport Appellate Tribunal Rules, 1993
(2)Whenever an order of abatement has been passed in a case where the appellant or applicant had died, his legal representative, and in a case where the respondent has died, the appellant or applicant may within sixty days from the date of such order apply to the Tribunal for setting aside the order of abatement and the Tribunal may, on sufficient cause being shown to its satisfaction, set aside the order of abatement and proceed with the appeal or revision application.
