Anushree Homeopathic Medical ... vs Union Of India & Ors
2020 Latest Caselaw 157 Del

$~4
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                        Date of decision: 10th January, 2020

+      W.P.(C) 6/2019
       ANUSHREE MOHEOPATHIC
       MEDICAL COLLEGE                          ........ Petitioner
                   Through: Ms. Priyashree Sharma, Adv.

                          versus

       UNION OF INDIA & ORS                            ........... Respondents
                     Through:         Mr. Rajesh Gogna, CGSC for
                                      respondent no. 1

       CORAM:
       HON'BLE MR. JUSTICE C.HARI SHANKAR
                           O R D E R (ORAL)

        %                      10.01.2020

W.P.(C) No. 6/2019

Ms. Priyashree Sharma, Counsel appearing for the petitioner submits that this matter has become infructuous as interim relief was not granted in the main writ petition, and, for the next year, the petitioner institution was permitted to induct 100 students.

Accordingly, this writ petition is disposed of as having become infructuous by efflux of time.

CM Appl. nos. 17/2019 and 872/2019 In view of the order passed in the writ petition, these miscellaneous applications are disposed of.

C.HARI SHANKAR, J.

JANUARY 10, 2020/r.bararia