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Judgment
Vikas Bahl, J
This is a civil writ petition filed under Article 226 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing the order dated 20.09.2023 (Annexure P-7) vide which respondents no.1 to 3 denied to refund the admission fees of Rs.2,29,500/-paid by the petitioner.
Learned counsel for respondents no.1 to 3 has very fairly submitted that as per the communication dated 11.03.2024 issued by respondent no.1-institute, photocopy of which has been handed over to the Court during the course of arguments and the same is taken on record as Mark A, the respondent-institute has decided to refund the entire amount paid by the petitioner. It is submitted that the same would be done within a period of two weeks from today.
Learned counsel for the petitioner has submitted that in view of the said statement, the present petition be disposed of as having been rendered infructuous but the respondents be bound by their statement.
In view of the above, the present petition is disposed of as having been rendered infructuous. The respondents would be bound by their statement.