Sri Prince Singh vs Rajiv Gandhi University Of Health ...
2022 Latest Caselaw 12713 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 31ST DAY OF OCTOBER 2022

                      PRESENT

THE HON'BLE MR. PRASANNA B. VARALE, CHIEF JUSTICE

                        AND

       THE HON'BLE MR. JUSTICE ASHOK S. KINAGI

       WRIT APPEAL NO.946 OF 2022 (EDN-RES)

BETWEEN:

SRI. PRINCE SINGH
S/O SATYENDRA SINGH
AGED ABOUT 23 YEARS
OCC: STUDENT OF EAST POINT MEDICAL COLLEGE
R/AT NO.10, 20TH CROSS, KANAKA NAGAR
R T NAGAR POST, BENGALURU 560032.
                                     ...APPELLANT
(BY SRI. PRADEEP PATIL, ADVOCATE FOR
    SRI. MONESH KUMAR K B, ADVOCATE)

AND:

RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCE
4TH T BLOCK, JAYANAGAR
BENGALURU 560 041
REP. BY ITS REGISTRAR (EVALUATION)
                                    ....RESPONDENT
(BY MS. FARAH FATHIMA, ADVOCATE)

     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF
THE KARNATAKA HIGH COURT ACT, 1961, PRAYING TO
SET ASIDE THE JUDGMENTS AND ORDER OF THE
LEARNED SINGLE JUDGE DATED 05.07.2022 PASSED IN
WP No-13246/2022 (EDN-RES) AND BE FURTHER
PLEASED TO ALLOW THE SAME.
                                  -2-



     THIS WRIT APPEAL COMING ON FOR PRELIMINARY
HEARING THIS DAY, CHIEF JUSTICE, DELIVERED THE
FOLLOWING:
                             JUDGMENT

Learned counsel for the appellant after arguing the

matter for some time prayed for withdrawal of the appeal

and submits that the appellant would take recourse as

permitted by the learned Single Judge in in paragraph

No.4 of the order dated 5.7.2022 passed in

W.P.No.l13246/2022.

2. Submission is placed on record. The appellant is

permitted to withdraw the appeal with the liberty as

prayed for.

3. Accordingly, the writ appeal is disposed of as

withdrawn with the aforesaid liberty.

In view of the disposal of the writ appeal, no orders

are required to be passed on the interim applications and

are accordingly, disposed of.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE rs