Dr. Bnm Rural Ayurveda Medical ... vs The Under Secretary Government Of ...
2022 Latest Caselaw 4129 Kant

 IN THE HIGH COURT OF KARNATAKA AT KALABURAGI BENCH

         DATED THIS THE 10TH DAY OF MARCH, 2022

                           PRESENT

            THE HON'BLE MRS.JUSTICE S.SUJATHA

                               AND

 THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR

                   R.P. No. 200006/2022

BETWEEN :

Dr. BNM Rural Ayurveda
Medical College
Smt. Sushiladev Nagar Colony
College Road
Vijayapur - 586 101.
Through its Principal
Dr. Pavan Savalagi
S/o Dr Bhimrao Savalagi
Age 42 years
Occupation Principal
Residing at
Smt. Sushiladev Nagar Colony
College Road
Vijayapur - 586 101.                        ...Petitioner

(By Sri Rajendra C Desai, Advocate)

AND :

1.   The Under Secretary
     Government of India
     Ministry of Ayurveda, Yoga
     And Naturopathy, Unani, Siddha
                             -2-


     And Homoeopathy (AYUSH)
     Ayushbhavan, 'B' Block
     GPO Complex INA
     New Delhi - 110 023.

2.   Central Council of Indian Medicine
     Jawaharlal Nehru Bhartiya Chikitsa Avam
     Homoeopathy Anusandhan Bhavan
     61-65, Institutional Area
     Janakpuri "D" Block
     New Delhi - 110 058.

3.   Rajiv Gandhi University of Health Sciences
     4th T Block, Jayanagar
     Bengaluru- 560 041.
     Rep. by its Registrar.                     ...Respondents


      This RP is filed Under order XLVII Rule 1 read with
Section 114 of the CPC, praying to review the judgment
dated 04.02.2021 passed by the Honourable Court in W.P.
No.204170/2018 and reconsider the Writ Petition.

     This Petition coming on for Orders this day,      S.
Sujatha J, made the following:

                        ORDER

Learned counsel for the petitioner has filed a memo

seeking leave of the Court to withdraw the review petition.

The said memo reads thus:

"The undersigned counsel for the Review Petitioner submits as under:

The petitioner does not intend to pursue this Review Petition. Hence it is humbly submitted before this Hon'ble Court to permit the petitioner to withdraw the same.

Thereby the counsel prays the Hon'ble Court to permit petitioner to withdraw this petition, in the interest of justice and equity."

2. Memo is placed on record. Permission is granted.

Review petition stands dismissed as withdrawn in terms of

the memo.

Sd/-

JUDGE

Sd/-

JUDGE

LRS Ct.sm