Muskan Samajik Evam Shiksha Prasar Evam Prachar Samiti Vs. Union of India & ANR.
[Writ Petition (C) No.861 of 2014]
ANIL R. DAVE, J.
1. The learned counsel appearing on behalf of the petitioner has submitted that in view of the judgment dated 20th August, 2015, delivered by this Court in Royal Medical Trust (Regd.) & Anr. Vs. Union of India & Anr. (Writ Petition(C) No.705/2014), nothing survives in the petition and it has become infructuous.
2. The writ petition is disposed of as having become infructuous.
3. Pending application, if any, stands disposed of.
..............J. [ANIL R. DAVE]
..............J. [VIKRAMAJIT SEN]
..............J. [UDAY UMESH LALIT]
New Delhi;
3rd September, 2015.
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