Karnataka High Court
Ms. Akshaya K vs Rajiv Gandhi University Of Health ... on 9 December, 2022
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WP No. 17898 of 2021
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 09TH DAY OF DECEMBER, 2022
BEFORE
THE HON'BLE MR. JUSTICE E.S.INDIRESH
WRIT PETITION NO. 17898 OF 2021 (EDN-RES)
BETWEEN:
Ms. AKSHAYA K.
AGED ABOUT 20 YEARS,
D/O MR. JAYARAJAN K
R/AT KARIYADATH HOUSE,
PAYYANAKKAL,
P.O.KALLAI-673 003.
...PETITIONER
(BY SMT. PRIYANKA S BHAT, ADVOCATE)
AND:
1. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4TH "T" BLOCK, JAYANAGAR,
BENGALURU, KARNATAKA 560 041.
REPRESENTED BY ITS REGISTRAR (EVALUATION).
Digitally signed by
LAKSHMINARAYAN N 2. NATIONAL MEDICAL COMMISSION
Location: High Court
of Karnataka (PREVIOUSLY MEDICAL COUNCIL OF INDIA)
POCKET- 14 , SECTOR 8, DWARKA PHASE 1
NEW DELHI -110077, INDIA
REPRESENTED BY THE CHAIRMAN.
...RESPONDENTS
(BY SMT. FARAH FATHIMA, ADVOCATE FOR R1;
SRI N KHETTY, ADVOCATE FOR R2)
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WP No. 17898 of 2021
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED NOTIFICATION ANNEXURE-S PASSED BY THE
RESPONDENT UNIVERSITY AS ULTRA VIRES THE
CONSTITUTION OF INDIA, THE NMC REGULATIONS DATED
04.11.2019 AS WELL AS THE RGUHS ACT AND IS CONTRARY
TO LAW; AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel appearing for the petitioner has filed a memo seeking leave of this Court to withdraw the petition.
Memo is placed on record.
Accordingly, the writ petition is dismissed as withdrawn.
SD/-
JUDGE SB List No.: 1 Sl No.: 6