Anil R. Dave, J. - (1.) LEAVE granted.
(2.) IN view of the judgment dated 20 August, 2015, delivered by this Court in Royal Medical Trust (Regd.) and Anr. v. Union of India and Anr. (Writ Petition (C) No. 705/2014), the appeal is allowed and the order passed by the High Court is set aside. Pending application, if any, stands disposed of. There shall be no order as to costs.;