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Judgment
H.S. Thangkhiew, J
This is an application for recall of the order dated 22.07.2025 passed in ITA No.1 of 2024, whereby this Court had ordered that the matter should proceed ex parte against the sole respondent.
Ms. R. Colney, learned counsel submits that non-appearance of the counsel for the respondent on three dates was due to extenuating personal circumstances of the arguing counsel Mr. P.K. Sharma. She prays that the order dated 22.07.2025 be recalled.
Mr. S. Pandey, learned counsel for the respondent also submits that due to the reasons given in the application, he has no objection for recall of the order.
Accordingly, on perusal of the application and the reasons stated therein also as per the submissions of the learned counsel for the parties, the order dated 22.07.2025 passed in ITA No.1 of 2024 is hereby recalled.
MC (ITA) No.1 of 2025 is allowed.