Rajiv Gandhi University Of Health ... vs Dr Prabhu N
2023 Latest Caselaw 2039 Kant

                                          -1-
                                                   WA No. 236 of 2023




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 27TH DAY OF MARCH, 2023

                                        PRESENT
             THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE
                                          AND
                       THE HON'BLE MR JUSTICE M.G.S. KAMAL
                      WRIT APPEAL NO. 236 OF 2023 (EDN-RES)
             BETWEEN:

             1.    RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
                   4TH T BLOCK
                   JAYANAGAR
                   BENGALURU 560041
                   REPRESENTED BY ITS REGISTRAR.

             2.    THE REGISTRAR (EVALUATION)
                   RAJIV GANDHI UNIVERSITY OF
                   HEALTH SCIENCES,
                   4TH `T' BLOCK, JAYANAGAR,
                   BENGALURU -560 041,
Digitally          REPRESENTED BY ITS REGISTRAR
signed by
ROOPA R U                                               ...APPELLANTS
Location:  (BY SRI. SHARATH P.H., ADVOCATE)
High Court
of         AND:
Karnataka
             1.    DR PRABHU N
                   S/O P NARAYANA
                   AGED 25 YEARS
                   UNI REG NO 17ATO77
                   R/O MALA HOUSE
                   KONAJE VILLAGE,
                   KADYA POST
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                                        WA No. 236 of 2023




     PUTTUR TQ
     DHAKSHINA KANNADA 574230

2.   NATIONAL COMMISSION FOR INDIAN SYSTEM OF
     MEDICAL,
     JAWAHARLAL NEHRU BHARTIYA CHIKITSA
     AVAM HOMEOPATHY ANUSANDAN BHAWAN
     THE BOARD OF AYURVEDA, No.61-65,
     INSTITUTIONAL AREA, JANAKPURI D BLOCK,
     NEW DELHI - 110058
     BY ITS PRESIDENT


                                          ...RESPONDENTS


      THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
IMPUGNED ORDER DATED 17/11/2022 IN WP NO.16997/2022.



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



                        JUDGMENT

On instructions, learned counsel for appellants prays

for withdrawal of the appeal.

2. Learned counsel submits that necessary memo

with endorsement of the appellants will also be filed within

two weeks from today.

WA No. 236 of 2023

Accepting the statement of the counsel as an

undertaking to this Court, appeal is disposed of as

withdrawn subject to submitting a memo within two weeks

from today.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

SBN