AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 90 words
This Writ Petition was filed during the peak of Covid-19 pandemic, seeking a direction to 3rd respondent and additional 6th respondent to consider the reports submitted by the petitioner for the purpose of developing a treatment protocol in respect of Covid-19.
2.
When this Writ Petition was taken up today, there was no representation for the petitioner and as we have successfully got over the pandemic, nothing survives for consideration in this Writ Petition.
Accordingly, the Writ Petition is dismissed as infructuous.
Interlocutory applications, if any pending, shall stand closed.