AIROnline 2020 Del 1292

Delhi High Court

Hon'ble Judge(s): C. Hari Shankar , J

Constitution of India , Art.226— Writ petition - Petitioner submits that matter has become infructuous as interim relief was not granted in main writ petition, and, for next year, petitioner institution was permitted to induct 100 students - Writ petition is disposed of as having become infructuous by efflux of time. (Para 2)