Fathima H Rasheed vs National Medical Commission ...
2022 Latest Caselaw 4913 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
        FRIDAY, THE 29TH DAY OF APRIL 2022 / 9TH VAISAKHA, 1944
                        WP(C) NO. 13956 OF 2022
PETITIONER:

            FATHIMA H RASHEED, AGED 18 YEARS,
            D/O. ABDUL RASHEED N, SHALIMAR, RAJIV NAGAR,
            PALLITHOTTAM (P.O), KOLLAM - 691006.

            BY ADVS.
            SAIJO HASSAN
            N.KRISHNA OZHAKKANAT



RESPONDENTS:

    1       NATIONAL MEDICAL COMMISSION (NMC),
            REP.BY ITS CHAIRMAN,
            SATARKTA BHAVAN,GPO COMPLEX BLOCK A,
            INA NEW DELHI - 110023.

    2       PRINCIPAL,
            AMRITA MEDICAL COLLEGE,
            PONEKKARA P.O. KOCHI - 682041.

            SMT.PRINCY XAVIER, SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13956 OF 2022
                                   -2-

                              JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw this writ petition.

This request is granted; consequently, this

writ petition is dismissed as having been

withdrawn without prejudice to the right of the

petitioner to approach again if needed.

Writ petition is dismissed subject to the

above.

Sd/-

MOHAMMED NIAS C.P.

JUDGE akv