Full Judgment Text
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10633/2024, CM APPL. 13897/2025 & CM APPL.
68254/2025
DR ANIRUDDHA NARAYAN MALPANI .....Petitioner
Through: Ms. Mohini Priya and Ms.
Sayesha Gambhir, Advs.
versus
THE UNION OF INDIA & ANR. .....Respondents
Through: Ms. Arunima Dwivedi, CGSC
with Ms. Pinky Pawar, GP, Ms. Himanshi
Singh and Ms. Priya Khurana, Advs.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
O R D E R (ORAL)
% 03.11.2025
C. HARI SHANKAR, J.
1. The prayer in this writ petition is for a writ of quo warranto
challenging the appointment of Dr. Nitiz Murdia as an Embryologist
Expert Member of the National Assisted Reproductive Technology
and Surrogacy Board.
2. Ms. Dwivedi, learned CGSC submits, on instructions, that the
term of Dr. Murdia has come to an end on 4 August 2025.
3. There can be no question of any writ of quo warranto once the
person has relinquished office.
Signature Not Verified
W.P.(C) 10633/2024 Page 1 of 2
Signed By:GUNN
Signing Date:06.11.2025
10:43:01
4. Accordingly, this writ petition has been rendered infructuous
with afflux of time and is disposed of as such.
C. HARI SHANKAR, J
OM PRAKASH SHUKLA, J
NOVEMBER 3, 2025/ gunn
Signature Not Verified
W.P.(C) 10633/2024 Page 2 of 2
Signed By:GUNN
Signing Date:06.11.2025
10:43:01