Karnataka High Court
The President vs Sushma Krishnamurthy Aft/M. S P ... on 8 February, 2024
Author: N.S.Sanjay Gowda
Bench: N.S.Sanjay Gowda
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NC: 2024:KHC-D:2819
WP No. 100761 of 2024
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 8TH DAY OF FEBRUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE N.S.SANJAY GOWDA
WRIT PETITION NO. 100761 OF 2024 (EDN-RES)
BETWEEN:
1. THE PRESIDENT, MARATHA MANDAL,
OPP POLICE PARADE GROUND,
MALMARUTI EXTN, BELAGAVI -590002.
2. THE PRINCIPAL, MARATHA MANDALS NGH,
INSTITUTE DENTAL SCIENCE AND RESERCH
CENTRE, BAUXITE NEAR KSRP GROUND
R.S. NO.47 A/2, BAUXITE ROAD,
BELAGAVI-590002.
... PETITIONERS
(BY SRI. MALLIKARJUNSWAMY B. HIREMATH, ADVOCATE)
AND:
1. SUSHMA KRISHNAMURTHY AFT/M. S.P. MANDROLI,
AGE. 46 YEARS,
MANJANNA
E
R/O. P.NO.22 NEAR GOVT. MILK DAIRY,
Digitally signed by
BELAGAVI-590002.
MANJANNA E
Date: 2024.02.12
15:46:46 +0530
2. THE VICE CHANCELLOR, RAJIV GANDHI,
UNIVERSITY OF HEALTH SCIENCES,
4TH BLOCK, JAYANAGAR, BENGALURU-560001.
... RESPONDENTS
(BY SRI. ANAND ASHTEKAR, ADV. FOR C/R1)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
ISSUE WRIT OF CERTIORARI QUASHING THE IMPUGNED
ORDER DATED 09.11.2023 PASSED BY THE IX ADDL. DISTRICT
AND SESSIONS JUDGE, BELAGAVI IN EAT NO.4/2022
PRODUCED AT ANNEXURE-G.
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NC: 2024:KHC-D:2819
WP No. 100761 of 2024
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
The petitioner seeks liberty to withdraw the petition reserving liberty to urge the contention of maintainability in the event the order of the Tribunal goes against him.
The petition is dismissed as withdrawn with liberty as sought for.
Sd/-
JUDGE VNP*/CT:BCK List No.: 1 Sl No.: 33