Sr. Josephs University vs Kum. Niriksha V
2024 Latest Caselaw 12656 Kant

Karnataka High Court

Sr. Josephs University vs Kum. Niriksha V on 6 June, 2024

Author: Chief Justice

Bench: Chief Justice

                                               -1-
                                                        NC: 2024:KHC:19504-DB
                                                          WA No. 445 of 2024




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 6TH DAY OF JUNE, 2024

                                            PRESENT
                          THE HON'BLE MR N. V. ANJARIA, CHIEF JUSTICE
                                              AND
                             THE HON'BLE MR JUSTICE K V ARAVIND
                             WRIT APPEAL NO. 445 OF 2024 (EDN-EX)
                   BETWEEN:

                   1.   SR. JOSEPH'S UNIVERSITY
                        P.O. BOX No. 27094
                        No.36, LALBAGH ROAD
                        BENGALURU - 560 027
                        REPRESENTED BY ITS: REGISTRAR
                                                                ...APPELLANT
                   (BY SRI AMAR CORREA, ADVOCATE)

                   AND:

                   1.   KUM. NIRIKSHA V
Digitally signed        D/O VISHWANATH
by PRABHAKAR            AGED ABOUT 19 YEARS
SWETHA                  STUDYING IN FIRST SEMESTER
KRISHNAN
Location: High          233BBASF13, ST. JOSEPH'S UNIVERSITY
Court of                P.O. BOX No.27094
Karnataka               No.36, LALBAGH ROAD
                        BENGALURU - 560 027

                        ALSO RESIDING AT: NO 191
                        NANJUDNESHWARA NILAYA
                        DEFENCE LAYOUT, 5TH CROSS,
                        VIDYARANYAPURA, BENGALURU - 560 097
                                                              ...RESPONDENT
                   (BY SRI H.M. MURALIDHAR, ADVOCATE)
                                  -2-
                                             NC: 2024:KHC:19504-DB
                                                 WA No. 445 of 2024




      THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT, 1961 PRAYING TO ALLOW THIS APPEAL
AND SET ASIDE THE ORDER DATED 30/01/2024 IN W.P.NO.
26730/2023 (EDN-EX), PASSED BY LEARNED SINGLE JUDGE
OF THIS HON'BLE COURT AND CONSEQUENTLY DISMISS
THE WRIT PETITION FILED BY THE RESPONDENT AND ETC.


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


                             JUDGMENT

Learned advocate Mr.Amar Correa for the appellant

stated that the directions in the order sought to be impugned in

this appeal more particularly, contained in paragraph 25

thereof came to be complied with. He further stated that the

contempt petition filed in respect thereof has also been

disposed of.

2. Since the directions in the order of learned Single Judge

have been complied with, nothing is required to be considered

further in this appeal. The appeal has become academic.

Despite that, this Court will not go into the academic issues.

3. The appeal is disposed of accordingly.

NC: 2024:KHC:19504-DB

In view of disposal of the appeal, the interlocutory

applications would not survive and they stand accordingly

disposed of.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

KPS