MEHEK MAHESHWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) The main petition was dismissed in default on January 19, 2021 on account of absence of the petitioner, who appears in person. The application for restoration was filed immediately thereafter.

(2.) For the reasons stated in the application, the same is allowed. Order dated January 19, 2021 dismissing the main petition in default is recalled. The main petition is restored to its original number.

(3.) Let the main petition be now listed as per roster on July 25, 2022.