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Judgment
ORDER
Three company appeals being Company Appeal (AT) (CH) (Ins) No. 155/2024, Company Appeal (AT) (CH) (Ins) No. 156/2024 & Company Appeal (AT) (CH) (Ins) No. 154/2024 stood dismissed for want of prosecution on 20.02.2025.
The Appellant seeking recall of the order dated 20.02.2025 had filed the recall applications in Company Appeal (AT) (CH) (Ins) No. 155/2024 & Company Appeal (AT) (CH) (Ins) No. 156/2024, which has already been allowed by an order passed by this Appellate Tribunal on 27.10.2025.
The Ld. Counsel for the Appellant submits that the grounds for restoration of the present company appeal is akin to the ground taken by the Appellant for the purposes of seeking recall of the order dated 20.02.2025, as passed in the instant company appeal being Company Appeal (AT) (CH) (Ins) No. 154/2024 seeking recall of the order dated 20.02.2025.
As a ground taken in para 3.1 by the Appellant, is that, because the Ld. Counsel for the Appellant was busy before the Hon'ble Apex Court, the reason seems to be reasonable ground to recall the order dated 20.02.2025. Hence, the order dated 20.02.2025 dismissing the company appeal for want of prosecution is recalled the Restoration Application No. 33/2025 is allowed. Company appeal is restored to its original number.
Let the company appeal be listed along with the Company Appeal (AT) (CH) (Ins) No. 155/2024 & Company Appeal (AT) (CH) (Ins) No. 156/2024 on the dated already fixed, i.e., 12.01.2026.