PALLAVI BHATT Vs. UNION OF INDIA

JUDGEMENT

(1.) CM No. 1017/2015 (restoration)

(2.) MR Bhagvan Swarup Shukla accepts notice on behalf of respondent nos. 1 to 3. He waives service of notice. He says that he does not wish to file a reply to the captioned application.

(3.) THIS is an application seeking restoration of the writ petition which was dismissed for non -prosecution on 05.01.2015. It is averred that due to an emergent situation arising in the counsel's parental home, he had to leave town, and therefore, was unable to attend the case. The application is accompanied by an affidavit of the advocate, Mr Sanjay Sharma.