Bharath Institute Of Higher ... vs S.Sonali Pai
2022 Latest Caselaw 16889 Mad

                                                                                    W.A.No.2292 of 2022

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                    DATED : 27.10.2022
                                                         CORAM
                                  THE HONOURABLE MR.T.RAJA, ACTING CHIEF JUSTICE
                                                           AND
                                   THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
                                                    W.A.No.2292 of 2022


            Bharath Institute of Higher Education and Research,
            No.173, Agaram Main Road,
            Selaiyur, Chennai – 73.                                             .. Appellant


                                                           Versus



            1.S.Sonali Pai,
              Room No.8, Kaveri Girls Hostel,
              Bharath Medical College and Hospital,
              Chennai.

            2.National Medical Commission,
              Pocket 14, Sector 8,
              Dwarka Phase 1,
              New Delhi – 110 077.                                              .. Respondents

            Prayer: Writ Appeal has been filed under Clause 15 of Letters Patent against the order
            passed by the learned Single Judge in W.P.No.9450 of 2022, dated 27.09.2022.


                                   For Petitioner         : Mr.PL.Narayanan
                                   For R1                 : Mr.P.Gnanasekaran
                                   For R2                 : No Appearance




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                                                                                        W.A.No.2292 of 2022



                                                     JUDGMENT

(Judgment of the Court was delivered by The Hon'ble Acting Chief Justice)

When the matter is taken up, Mr.P.L.Narayananan, learned counsel for appellant

submitted that the matter has been compromised amicably between the parties and therefore,

he has requested that since the writ petitioner has been transferred from Chennai to

Bangalore, a direction may be given to fill up the seat lying vacant now. If any such request

is made, the Authority concerned is directed to consider the same in accordance with law.

In fine, the writ appeal stands dismissed as nothing survives for further adjudication

in view of amicable settlement between the parties. No Costs.

(T.R., ACJ.) (D.K.K., J.) 27.10.2022 rkm Index:yes/no Speaking/non-speaking

To

National Medical Commission, Pocket 14, Sector 8, Dwarka Phase 1, New Delhi – 110 077.

https://www.mhc.tn.gov.in/judis

W.A.No.2292 of 2022

THE HON'BLE ACTING CHIEF JUSTICE and D.KRISHNAKUMAR, J.

rkm

W.A.No.2292 of 2022

27.10.2022

https://www.mhc.tn.gov.in/judis