Allahabad High Court
Sardar Patel Institute Of Ayurvedic ... vs U.O.I. Thru. Min. Of Ayush New Delhi & ... on 25 November, 2019
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 19 Case :- MISC. SINGLE No. - 22960 of 2019 Petitioner :- Sardar Patel Institute Of Ayurvedic Med. Sc. & Research Cent Respondent :- U.O.I. Thru. Min. Of Ayush New Delhi & Ors. Counsel for Petitioner :- Padmesh Jain Counsel for Respondent :- C.S.C.,Savitra Vardhan Singh,Shree Prakash Singh Hon'ble Vivek Chaudhary,J.
Learned counsel for the petitioner states that due to developments which have taken place during pendency of the present writ petition, the petition has become infructuous and the same may be consigned to record.
Sri Savitra Vardhan Singh, learned counsel for the Union of India, Sri Shree Prakash Singh, learned counsel for the C.C.I.M., learned Standing Counsel for the respondent nos. 2 & 3 have no objection to the same.
In view thereof, present petition is consigned to record as having become infructuous.
Order Date :- 25.11.2019 AKS (Vivek Chaudhary,J.)