Dr. Anagha A Anand vs National Board Of Examinations
2021 Latest Caselaw 11944 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943

                       WP(C).No.9570 OF 2021(U)


PETITIONER:

               DR. ANAGHA A ANAND
               AGED 28 YEARS
               PRASANTHI, WESTHILL CHUNGAM,
               PO WESTHILL, KOZHIKODE,
               KERALA-673 005.

               BY ADV. V.A.HARITHA

RESPONDENTS:
      1        NATIONAL BOARD OF EXAMINATIONS
               AUTONOMOUS BODY OF THE MINISTRY OF
               HEALTH AND FAMILY WELFARE,
               GOVT. OF INDIA, NAMS BUILDING, MEDICAL ENCLAVE
               ANSARI NAGAR, NEW DELHI - 110 029
               REPRESENTED BY ITS DIRECTOR.
      2
               THE UNION OF INDIA THROUGH SECRETARY,
               HEALTH, MINISTRY OF HEALTH AND FAMILY
               WELFARE, GOVERNMENT OF INDIA,
               NIRMAN BHAWAN, MAULANA AZAD ROAD,
               NEW DELHI - 110 011.


               SRI.S.SANAL KUMAR, STANDING COUNSEL


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                       P.V.ASHA, J.
                   -----------------------------------------------------
                              W.P(c) No.9570 of 2021-U
                    ----------------------------------------------------
                        Dated this the 9th day of April, 2021

                                JUDGMENT

The learned counsel for the petitioner seeks permission to withdraw this

Writ Petition with liberty to file afresh.

Accordingly, the Writ Petition is dismissed as withdrawn with liberty to

file afresh.

Sd/- (P.V.ASHA, JUDGE)

rtr/