Sachin T.V vs The Karnataka State Law ...
2023 Latest Caselaw 5650 Kant

                                                  -1-
                                                         NC: 2023:KHC:29068-DB
                                                             WA No. 922 of 2023




                       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 16TH DAY OF AUGUST, 2023

                                              PRESENT

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

                                                 AND

                             THE HON'BLE MR JUSTICE M.G.S. KAMAL

                             WRIT APPEAL NO. 922 OF 2023 (EDN-RES)

                 BETWEEN:
                 1.     SACHIN T.V.
                        AGED 47 YEARS
                        S/O TV CHANDRAN
                        ACHUTHALAYAM
                        MEPPEYIL, VATAKRA
                        KOZHIKODE, KERALA - 673 104
                                                                    ...APPELLANT

                 (BY SRI. ANISH JOSE ANTONY.,ADVOCATE)

                 AND:
                 1.     THE KARNATAKA STATE LAW UNIVERSITY
Digitally signed        REPRESENTED BY ITS REGISTRAR
by AMBIKA H B           NAVANAGAR, HUBBALLI
                        DHARWAD - 560 025
Location: HIGH
COURT OF         2.     SARVODAYA LAW COLLEGE
KARNATAKA               REPRESENTED BY ITS PRINCIPAL
                        867, VASANTHA COMPLEX
                        DR.MC.MODI HOSPITAL ROAD
                        RAJAJI NAGAR, BENGALURU
                        KARNATAKA - 560 086
                                                                 ...RESPONDENTS

                       THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA HIGH
                 COURT ACT PRAYING TO SET ASIDE THE JUDGMENT AND ORDER
                 DATED 23-03-2023 PASSED BY THE LEARNED SINGLE JUDGE, OF THIS
                 HONBLE COURT IN W.P No.4107/2023 (EDN-RES) AND ALLOW WRIT
                 PETITION AND ETC.
                                  -2-
                                            NC: 2023:KHC:29068-DB
                                              WA No. 922 of 2023




      THIS APPEAL, COMING ON FOR ORDER, THIS DAY, CHIEF
JUSTICE MADE THE FOLLOWING:

                              ORDER

After arguing the matter for some time, learned counsel for

the appellant prays for withdrawal of the appeal. Permission

granted.

Accordingly, the writ appeal is disposed of as withdrawn.

In view of disposal of the writ appeal, pending interlocutory

applications do not survive for consideration and stand disposed of.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

AHB