Dr. Yukta L Shankar vs Medical Counselling Committee
2024 Latest Caselaw 28139 Kant

Karnataka High Court

Dr. Yukta L Shankar vs Medical Counselling Committee on 25 November, 2024

                                               -1-
                                                       NC: 2024:KHC:48281-DB
                                                       WP No. 31490 of 2024




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 25TH DAY OF NOVEMBER, 2024

                                             PRESENT
                          THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
                                               AND
                           THE HON'BLE MR. JUSTICE UMESH M ADIGA
                          WRIT PETITION NO. 31490 OF 2024 (EDN-RES)


                   BETWEEN:

                   DR. YUKTA L SHANKAR
                   S/O DR. D. UMASHANKAR
                   AGED ABOUT 24 YEARS
                   R/AT. 2403/1, 13TH MAIN
                   E BLOCK, SAHAKARNAGAR
                   BENGALURU-560 092
                                                               ...PETITIONER
                   (BY SRI. SATHISH KUMAR J., ADVOCATE)

                   AND:

                   1.    MEDICAL COUNSELLING COMMITTEE
                         NIRMAN BHAWAN, RAJPATH AREA
Digitally signed         CENTRAL SECRETARIAT
by                       NEW DELHI-110 001
CHANNEGOWDA
PREMA
Location: High
Court of           2.    THE NATIONAL BOARD OF EXAMINATIONS
Karnataka                IN MEDICAL SCIENCES
                         COURT, DABRI GURGAON ROAD
                         NEAR DISTRICT, DWARAKA SECTOR
                         9 ROAD, PSP AREA
                         NEW DELHI-110 075

                   3.    SRI SATHYA SAI SARLA MEMORIAL HOSPITAL
                         SATHYA SAI GRAMA, MUDDENAHALLI ROAD
                         MAVAHALLI, CHIKBALLAPUR TALUK
                         CHIKBALLAPUR DISTRICT-562 101
                                 -2-
                                          NC: 2024:KHC:48281-DB
                                          WP No. 31490 of 2024




                                                ...RESPONDENTS

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
(a) ISSUE A WRIT OR ORDER OR DIRECTION IN THE NATURE
OF   CERTIORARI    OR     ANY    OTHER     APPROPRIATE   WRIT,
QUASHING THE SEAT ALLOTTED TO THE STUDENTS 24409
AND 26068, FOR (NBEMS) OBSTETRICS AND GYNAECOLOGY
SEAT IN SRI. SATHYA SAI SARLA MEMORIAL HOSPITAL,
KARNATAKA,       SATHYA    SAI        GRAMA,   MUDDENAHALLLI,
CHIKKBALLAPURA, KARNATAKA-562 101 AND ETC.


     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM:    HON'BLE MRS. JUSTICE ANU SIVARAMAN
          and
          HON'BLE MR. JUSTICE UMESH M ADIGA


                     ORAL JUDGMENT

(PER: HON'BLE MRS. JUSTICE ANU SIVARAMAN)

Learned counsel appearing for the petitioner has filed

a memo of withdrawal, seeking permission to withdraw the

writ petition.

2. Memo is accepted.

NC: 2024:KHC:48281-DB

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

as withdrawn.

Sd/-

(ANU SIVARAMAN) JUDGE

Sd/-

(UMESH M ADIGA) JUDGE

PN