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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.  

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; JULY 02, 2012