Dr Archit Verma vs National Medical Commission
2023 Latest Caselaw 11425 Kant

Karnataka High Court

Dr Archit Verma vs National Medical Commission on 21 December, 2023

                                              -1-
                                                           NC: 2023:KHC:46729
                                                       WP No. 22355 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 21ST DAY OF DECEMBER, 2023

                                            BEFORE
                   THE HON'BLE MR JUSTICE SACHIN SHANKAR MAGADUM
                          WRIT PETITION NO. 22355 OF 2023 (EDN-RES)
                   BETWEEN:

                   DR. ARCHIT VERMA,
                   S/O DR AKHILESH VERMA,
                   AGED 30 YEARS, RESIDING AT 1A-33,
                   BHAGIRATHI APTS, 2ND MAIN, 2ND CR,
                   KAVALBYRASANDRA, BANGALORE - 560 032.
                                                                ...PETITIONER
                   (BY SRI. HIREMATH AKKAMAHADEVI, ADVOCATE)

                   AND:

                   1.    NATIONAL MEDICAL COMMISSION,
                         POCKET-14, SECTOR 8,
                         DWARKA PHASE-1, NEW DELHI - 77,
                         REPRESENTED BY ITS SECRETARY.
Digitally signed   2.    BASIC COURSE IN BIOMEDICAL RESEARCH TEAM
by V KRISHNA
Location: HIGH           COMING UNDER ICMR- NATIONAL INSTITUTE OF
COURT OF                 EPIDEMIOLOGY (ICMR-NIE) CHENNAI,
KARNATAKA
                         NO.R-127, SECOND MAIN ROAD,
                         TNHB, AYAPAKKAM, CHENNAI - 600 077,
                         REPRESENTED BY ITS COORDINATOR.

                   3.  RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
                       4TH BLOCK, JAYANAGAR,
                       BY ITS REGISTRAR.
                                                            ...RESPONDENTS
                   (BY SRI. N. KHETTY, ADVOCATE FOR R1 AND R2;
                       SMT. FARAH FATHIMA, ADVOCATE FOR R3)
                                     -2-
                                                  NC: 2023:KHC:46729
                                                WP No. 22355 of 2023




        THIS    WP   IS   FILED   UNDER    ARTICLE      226    OF THE
CONSTIUTION OF INDIA PRAYING TO DIRECT THE R3 TO
DECLARE        THE   RESULT    OF    THE   PETITIONER     IN    PG-MS
ORTHOPEDICS APPEARED DURING JULY 2023 EXAMS AND
ETC.,

        THIS    PETITION,     COMING       ON     FOR   PRELIMINARY

HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:


                              JUDGMENT

Learned counsel for the petitioner has filed a memo

dated 20.12.2023 stating that the writ petition has

become infructuous.

2. The memo is taken on record.

3. In view of the said memo, the writ petition is

dismissed as having become infructuous.

Sd/-

JUDGE

hdk

CT: BHK