SANJIB BANERJEE - (1.) The Court : This is the second application for restoration of a petition that did not progress beyond the service stage though it was filed in the year 2013.
(2.) The present application does not refer to the previous order of dismissal for default on August 12, 2015 or such order being recalled upon payment of costs.
(3.) For the petitioning creditor deliberately omitting to mention that the petition had been dismissed for default earlier, which is a relevant consideration in an application for restoration upon subsequent dismissal for default, C.A.No.674 of 2015 is dismissed with costs of 50 GM.;