MUSKAN SAMAJIK EVAM SHIKSHA PRASAR EVAM PRACHAR SAMITI Vs U.O.I
Bench: ANIL R. DAVE,VIKRAMAJIT SEN,UDAY UMESH LALIT
Case number: W.P.(C) No.-000861-000861 / 2014
Diary number: 31764 / 2014
Advocates: AMIT KUMAR Vs
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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 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.
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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; 3rd September, 2015.
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