JOEL SINGH RYNJAH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Ms. B.F. Kharwanlang, learned counsel appearing for the applicant and also Mr. K.P. Bhattacharjee, learned GA appearing for the respondents.

(2.) By this application, the applicant has prayed for recalling of the order dtd. 15/9/2025 passed in WP(C) No.29 of 2018 by which the writ petition was dismissed for default.

(3.) The learned counsel for the applicant submits that non-appearance of the applicant on the date fixed was not intentional as the counsel representing the applicant had some personal difficulty and could not appear before the Court. The learned counsel further submits that the applicant had no opportunity to instruct any other counsel to seek time in the matter. It is submitted that the dismissal was not due to the personal fault of the applicant and reason for non-appearance was beyond the control of the applicant.