INDIAN OPTOMETRY FEDERATION Vs. UNION OF INDIA

JUDGEMENT

(1.) CM No.3701/2018

(2.) Ms. Mrinalini Sen, learned counsel accepts notice on behalf of respondent no.1.

(3.) By way of this application, the petitioner seeks restoration of the writ petition which came to be dismissed for default of appearance on 24th July, 2017. Learned counsel for the respondent no.1 submits that the petitioner has made false assertions regarding posting of the dismissal of the writ petition on social network and that this is completely incorrect. Be that as it may, inasmuch as we propose to hear and decide the writ petition today itself, no prejudice would result to any party if this application is allowed.