Section 26(2) in The Company Law Board Regulations, 1991
(2)Where a petition or application has been dismissed for default and the petitioner or the applicant files an application within thirty days from the date of dismissal and satisfies the Bench that there was sufficient cause for his non-appearance when the petition or the application was called for hearing. The Bench may pass an order setting aside the order dismissing the petition or the application and restore the same.Provided, however, where the case was disposed on merit, the decision shall not be recalled.
