M. M. Kumar, Member - (1.) This is an application with a prayer for restoration of CP (IB) -60(PB) /2017 which was dismissed for non-prosecution vide order dated 21.04.2017.
(2.) In para 2 of the application it has been asserted by the counsel for the applicant that he was stuck in heavy traffic and could not appear before this Tribunal on 21.04.2017 although he appeared after the application was dismissed.
(3.) Accordingly, it has been submitted that the non-appearance was not intentional or with a view to gain any benefit. For the reasons aforementioned, this application succeeds.;