Dr Ashok M Shenoy vs State Of Karnataka
2021 Latest Caselaw 1376 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 22ND DAY OF JANUARY, 2021

                        PRESENT

       THE HON'BLE MR.ABHAY S. OKA, CHIEF JUSTICE

                          AND

 THE HON'BLE MR.JUSTICE SACHIN SHANKAR MAGADUM

          WRIT APPEAL NO. 6852 OF 2013 (S-PRO)

BETWEEN:
Dr.ASHOK M.SHENOY
S/O M.M.SHENOY
AGED 55 YEARS
PROF. & HEAD OF THE DEPARTMENT
DEPT.OF HEAD AND NECK SURGERY
KIDWAI MEMORIAL INSTITUTE
OF ONCOLOGY
BANGALORE-560 029.

                                         ... APPELLANT
(BY SHRI MAHESH HYATI FOR SHRI ASHOK
HARNAHALLI, SENIOR ADVOCATE)

AND:
1. STATE OF KARNATAKA
DEPARTMENT OF MEDICAL EDUCATION
VIDHANA SOUDHA
Dr.AMBEDKAR VEEDHI
BANGALORE-560 001
REPRESENTED BY ITS
SECRETARY.


2. KIDWAI MEMORIAL INSTITUTE
OF ONCOLOGY
Dr.M.H.MARIGOWDA ROAD
BANGALORE-560 029
REPRESENTED BY ITS
ADMINISTRATIVE OFFICER.
                         2




3. CHAIRMAN
SELECTION COMMITTEE
KIDWAI MEMORIAL INSTITUTE
OF ONCOLOGY
Dr.M.H.MARIGOWDA ROAD
BANGALORE-560 029.


4. Dr.M.VIJAYKUMAR
MAJOR, PRESENTLY WORKING
AS DIRECTOR
KIDWAI MEMORIAL INSTITUTE
OF ONCOLOGY
Dr.M.H.MARIGOWDA ROAD
BANGALORE-560 029.
                                   ... RESPONDENTS
(BY SHRI I.TARANATH POOJARY, AGA;
 SHRI V.A.MOHAN RAGAM, ADVOCATE FOR R-2 & R-3;
 SHRI REUBEN JACOB, ADVOCATE FOR R-4)
                         ---
     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF

THE KARNATAKA HIGH COURT ACT, 1961, PRAYING TO SET

ASIDE THE ORDER PASSED IN W.P. No.4650/2012 DATED

9.7.2013 AND CONSEQUENTLY ALLOW THE WRIT PETITION

FILED BY THE APPELLANT IN THE INTEREST OF JUSTICE

AND EQUITY, AND ETC.


     THIS APPEAL COMING ON FOR FINAL HEARING

THROUGH   VIDEO   CONFERENCING     THIS   DAY,   CHIEF

JUSTICE DELIVERED THE FOLLOWING:
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                        JUDGMENT

The learned counsel appearing for the appellant states

that in view of subsequent events, the appeal does not

survive for consideration and therefore, the same may be

disposed of.

2. Accordingly, we dispose of the appeal. For the sake

of record, the learned advocate for the appellant will file a

memo in terms of his statement within a period of one week

from today. All pending interlocutory applications do not

survive and the same stand disposed of.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

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