Nabeel Sajid vs The Kerala University Of Health ...
2022 Latest Caselaw 7583 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
          THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                       &
                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
          FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                              WA NO. 711 OF 2022
 AGAINST THE JUDGMENT IN WP(C) 2842/2022 OF HIGH COURT OF KERALA DATED 10.5.2022
APPELLANT/PETITIONER:

           NABEEL SAJID, AGED 29 YEARS,
           S/O.SAJID HUSSAIN,
           RESIDING AT TC.17/50, GREEN GARDEN LANE,
           ULLOOR, MEDICAL COLLEGE.P.O.,
           THIRUVANANTHAPURAM, PIN-695011., PIN - 695011

             BY ADVS.M.A.ABDUL HAKHIM
             M.A.AZEEZ MUSHTAQUE

RESPONDENTS/RESPONDENTS:

     1      THE KERALA UNIVERSITY OF HEALTH SCIENCES
            MEDICAL COLLEGE.P.O., THRISSUR,
            REPRESENTED BY THE REGISTRAR, PIN-680596.

     2      VICE CHANCELLOR
            THE KERALA UNIVERSITY OF HEALTH SCIENCES,
            MEDICAL COLLEGE.P.O., THRISSUR, PIN-680596.

     3      THE BOARD OF EXAMINATIONS
            THE KERALA UNIVERSITY OF HEALTH SCIENCES,
            MEDICAL COLLEGE.P.O., THRISSUR
            REPRESENTED BY THE EX-OFFICIO SECRETARY,
            THE CONTROLLER OF EXAMINATIONS, PIN-680 596.

            BY ADV.SHRI.P.SREEKUMAR, SC, KERALA UNIVERSITY OF HEALTH SCIENCES

     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 24.06.2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WA NO. 711 OF 2022
                                    :: 2 ::




                                 JUDGMENT

Dated this the 24th day of June 2022

S.MANIKUMAR, C.J.

This writ appeal is filed challenging the judgment dated

10.5.2022 in W.P.(C)No.2842/2022 by which, the writ court

dismissed the writ petition.

2. Today, when this matter came up for consideration,

learned counsel for the appellant submitted that the appellant is

not pressing the writ appeal. Therefore, prays for a direction of

this court to dismiss the writ appeal as withdrawn.

Submission of learned counsel for the appellant is recorded.

Permission sought for is granted and the writ appeal is dismissed

as withdrawn.

SD/-

S.MANIKUMAR CHIEF JUSTICE

SD/-

SHAJI P. CHALY JUDGE jes