- (1.) The learned counsel appearing on behalf of the petitioner has submitted that in view of the judgment dated 20th August, 2015, delivered by this Court in Royal Medical Trust (Regd.) & Anr. Vs. Union of India & Anr. (Writ Petition(C)No.705/2014), nothing survives in the petition and it has become infructuous.
(2.) The writ petition is disposed of as having become infructuous.
(3.) Pending application, if any, stands disposed of.;