AJAY SAHNI Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) This is an application filed by the applicants / petitioners seeking restoration of the writ petition. The writ petition was dismissed in default and for non-prosecution on April 27, 2023.

(2.) For the reasons stated in the application and as there is no objection by Mr. Sanjay Poddar, learned Senior Counsel appearing for the Delhi Development Authority and also the counsel for the other respondents, the same is allowed and the writ petition is restored to its original number. The application is disposed of.

(3.) We have heard the learned counsel for the parties on the writ petition as well.