Aditya Sharma vs Secretary Union Of India
2021 Latest Caselaw 4756 MP

                                                    1                               WP-16325-2010
                          The High Court Of Madhya Pradesh
                                     WP-16325-2010
                          (ADITYA SHARMA AND OTHERS Vs SECRETARY UNION OF INDIA AND OTHERS)

2
Jabalpur, Dated : 26-08-2021
                   Heard through Video Conferencing.
                   Shri Naman Nagrath, learned Senior Advocate with Shri Himanshu
Mishra, Advocate for the petitioners.
                   Learned counsel for the petitioners submits that this writ petition has
become infructuous in view of the judgment of the Hon'ble Supreme Court in

the case of Bar Council of India vs. A.K. Balaji, 2018 (5) SCC 379
wherein desired relief has already been granted.
                   Accordingly, this writ petition is disposed of as having been rendered
infructuous.

             (MOHAMMAD RAFIQ)                                        (VIJAY KUMAR SHUKLA)
              CHIEF JUSTICE                                                     JUDGE

tarun Digitally signed by TARUN KUMAR SALUNKE Date: 2021.08.31 11:03:32 +05'30'