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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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