FOZIA RAHMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Present writ petition has been preferred seeking the following reliefs:-

(2.) When the matter is called out, there is no appearance on behalf of the Petitioner.

(3.) We have heard learned counsel appearing on behalf of Respondent No. 1, who submits that Justice (Retd.) Shri Bansi Lal Bhat, who was appointed as Officiating Chairman of National Company Law Appellate Tribunal (NCLAT) and whose appointment was assailed in the present petition, is no longer holding the said office and the relief sought is now infructuous.