NARESH SEHRAWAT Vs. UNION OF INDIA

JUDGEMENT

(1.) C.M. No. 44012/2019 : Issue notice. Learned counsel for the respondents accept notice.

(2.) For the reasons explained in the application, the order dated 17.07.2019 dismissing the writ petition for non-prosecution is recalled and the writ petition is restored to its original number.

(3.) W.P.(C) 5442/2015 : With the consent of the parties, we have heard the writ petition finally.