Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (C) NO.861 OF 2014
MUSKAN SAMAJIK EVAM SHIKSHA PRASAR
EVAM PRACHAR SAMITI ... PETITIONER(S)
VS.
UNION OF INDIA & ANR. ... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. The learned counsel appearing on behalf of the
JUDGMENT
petitioner has submitted that in view of the judgment
th
dated 20 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.
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3. Pending application, if any, stands disposed of.
..............J.
[ANIL R. DAVE]
..............J.
[VIKRAMAJIT SEN]
..............J.
[UDAY UMESH LALIT]
New Delhi;
rd
3 September, 2015.
JUDGMENT
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