Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C.) NO.1301 OF 2011
UNION OF INDIA ... APPELLANT
VERSUS
CHAITANYA BHARATHI INST. OF TECH. & ORS. ... RESPONDENTS
O R D E R
We are informed that the main Writ Petition itself is
disposed of by the High Court. This Transfer Petition was
filed by the petitioner to direct that the Writ Petition
pending before the High Court be transferred to this Court.
Since the main matter itself is disposed of, question of
transfer of the disposed of Writ Petition does not arise.
The Transfer Petition is disposed of as having become
infructuous.
Ordered accordingly.
JUDGMENT
.......................J.
(H.L. DATTU)
.......................J.
(CHANDRAMAULI KR. PRASAD)
NEW DELHI;
JULY 02, 2012
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