PREM PRAKASH Vs. UOI

JUDGEMENT

(1.) C.M. No.8342/2017 (for restoration, by petitioners) This is an application filed by the petitioners seeking restoration of the writ petition which was dismissed on account of non-appearance and non-prosecution on 30.01.2017.

(2.) Notice. Learned counsels for the respondents accept the notice.

(3.) Heard. For the reasons stated in the application, the same is allowed. The writ petition is restored to its original number and file.