R S PUNIA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE writ petition was dismissed in default vide order dated 2.5.2011 which reads as under:-

(2.) SINCE the writ petition was dismissed in default, we allow CM No.11137/2011 in which prayer made is to restore the writ petition.

(3.) LEARNED counsel states that the petitioner was denied an opportunity to engage a defence assistant.