Madhya Pradesh High Court
Smt.Reena Sharma vs Union Of India on 26 February, 2019
1 WP-3343-2019
The High Court Of Madhya Pradesh
WP-3343-2019
(SMT.REENA SHARMA Vs UNION OF INDIA)
Gwalior, Dated : 26-02-2019
Shri Harshad Bahirani, learned counsel for applicant.
Shri Sankalp Sharma, learned counsel for respondent No.3.
Shri K.N. Gupta, learned senior counsel with Shri R.K. Shakya, Advocate for respondent No.4.
In light of the decision rendered by the coordinate Bench of this Court in the case of Munnalal Agarwal and another Vs. Union of India in W.P. No. 2001/2019 dated 11.02.2019, wherein the same advertisement with regard to new dealership/Patrol Pump was challenged in the writ petition has been dismissed.
Considering the submissions of the parties, nothing survives to adjudicate upon the petition.
Resultantly, the petition is dismissed in light of the said decision.
(S. A. DHARMADHIKARI) JUDGE (LJ*) LOKENDRA JAIN 2019.02.26 17:25:52 +05'30'