UNION OF INDIA Vs. PRADEEP VINOD CONSTRUCTIONS CO

JUDGEMENT

(1.) The present petition was dismissed for non-prosecution with a detailed order dated 2nd July, 2019. Ld. counsel for the Union of India (hereinafter "Railways") has entered appearance after that and filed the present application seeking restoration of the petition and setting aside of the order dated 2nd July, 2019. I.A. is allowed and the petition is restored to its original number.

(2.) I.A. is disposed of in the above terms.

(3.) The parties have been heard on merits.