Dr Nischitha B M vs The Registrar
2023 Latest Caselaw 4795 Kant

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                                              NC: 2023:KHC:25599-DB
                                                    WA No. 771 of 2023




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 24TH DAY OF JULY, 2023

                                     PRESENT
               THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE
                                       AND
                       THE HON'BLE MR JUSTICE M.G.S. KAMAL
                       WRIT APPEAL NO. 771 OF 2023 (S-RES)


               BETWEEN:

                  DR. NISCHITHA B.M.,
                  AGED ABOUT 27 YEARS,
                  D/O. MUNIYAPPA,
                  R/AT BYRASANDRA,
                  SHIDLAGATTA TALUK,
                  CHIKKABALLAPURA DISTRICT,
                  JANGAMAKOTE POST-562 102.

                                                          ...APPELLANT
               (BY SRI. VIVEK B.N., ADVOCATE FOR
                   SRI. ABHINAV RAMANAND A.,ADVOCATES)
Digitally
signed by
SUMA B N       AND:
Location:
High Court
of Karnataka      THE REGISTRAR
                  KARNATAKA VETERINARY ANIMAL AND
                  FISHERIES SCIENCES UNIVERSITY,
                  BIDAR-585 401.

                                                         ...RESPONDENT


                   THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
               KARNATAKA HIGH COURT ACT PRAYING TO a)SET ASIDE THE
               ORDER DATED:06/03/2023 PASSED IN WP NO.2846/2023
                                 -2-
                                      NC: 2023:KHC:25599-DB
                                            WA No. 771 of 2023




(S-RES) AND ALLOW THE WRIT PETITION BY ALLOWING THE
PRESENT APPEAL AND ETC.

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


                          JUDGMENT

After arguing the matter for some time, learned

counsel appearing for the appellant seeks leave of the

Court to withdraw the appeal with liberty to file

appropriate proceedings before the learned Single Judge in

the nature of a review petition.

Accordingly, writ appeal is disposed of as withdrawn

with liberty as prayed for. Needless to state that the

review petition, if so filed, will be decided on its own

merits.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE RU