Section 48(2) in National Company Law Tribunal Rules, 2016
(2)Where the petition or application has been dismissed for default and the applicant files an application within thirty days from the date of dismissal and satisfies the Tribunal that there was sufficient cause for his non-appearance when the petition or the application was called for hearing, the Tribunal shall make an order restoring the same:Provided that where the case was disposed of on merits the decision shall not be re-opened.
