Union of India Vs. Chaitanya Bharathi Institute of Technology & Ors.
[Transfer Petition (C) No.1301 of 2011]
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 in fructuous.
Ordered accordingly.
.......................J. (H.L. DATTU)
.......................J. (CHANDRAMAULI KR. PRASAD)
NEW DELHI;
JULY 02, 2012
