The Registrar (Evaluation) vs Dr Kruthi N
2025 Latest Caselaw 9294 Kant

Karnataka High Court

The Registrar (Evaluation) vs Dr Kruthi N on 17 October, 2025

                                         -1-
                                                  NC: 2025:KHC:41425-DB
                                                   WA No. 1070 of 2025


              HC-KAR




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 17TH DAY OF OCTOBER, 2025

                                      PRESENT
                   THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                                         AND
                       THE HON'BLE MR. JUSTICE C.M. POONACHA
                        WRIT APPEAL NO. 1070 OF 2025 (EDN-RES)
             BETWEEN:

             THE REGISTRAR (EVALUATION)
             RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
             4TH T BLOCK, JAYANAGAR
             BANGALORE - 560041.
                                                     ...APPELLANT
             (BY SRI. FARAH FATHIMA, ADVOCATE)

             AND:

             1.   DR KRUTHI N
Digitally         D/O NAGARAJ M,
signed by         AGED ABOUT 28 YEARS,
NIRMALA
DEVI              R/O NO. 1543/A, NADALOKA,
Location:         C AND D BLOCK, ANIKETHANA ROAD
HIGH COURT        KUVEMPU NAGAR MYSORE - 570023.
OF
KARNATAKA
             2.   NATIONAL MEDICAL COMMISSION
                  POCKET NO.14, SECTOR 8,
                  DWARKA, NEW DELHI - 11077
                  REPRESENTED BY ITS SECRETARY
                                                      ...RESPONDENTS

                  THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
             HIGH COURT ACT PRAYING TO CALL FOR RECORDS IN WP
             NO.4101/202, SET ASIDE THE COMMON INTERIM ORDER
                                  -2-
                                            NC: 2025:KHC:41425-DB
                                             WA No. 1070 of 2025


 HC-KAR




DATED 29/04/2024 PASSED BY THE LEARNED SINGLE JUDGE
OF THIS HONBLE COURT IN WP NO.4101/2025 AND REJECT
THE IA NO.1/25 FILED BY THE PETITIONER AND ETC.

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

CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
       and
       HON'BLE MR. JUSTICE C.M. POONACHA

                            ORAL JUDGMENT

(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)

1. Learned counsel appearing for the appellant seeks to

withdraw the present appeal as the writ petition has been

withdrawn.

2. The present appeal is, accordingly, disposed of.

3. Pending application, if any, stands disposed of.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE