Karnataka High Court
Smt. Rajeshwari Karpurmath vs Kalyani Pathak D/O Abhimanyu Pathak And ... on 15 February, 2017
Author: Aravind Kumar
Bench: Aravind Kumar
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 15TH DAY OF FEBRUARY 2017
PRESENT
THE HON'BLE MR.JUSTICE ARAVIND KUMAR
AND
THE HON'BLE MR.JUSTICE B.A.PATIL
W.A.NO. 200135/2016
BETWEEN:
SMT. RAJESHWARI KARPURMATH,
MEMORIAL AYURVEDIC MEDICAL COLLEGE,
HOSPITAL & RESEARCH CENTRE,
100 FEET RING ROAD,
BEHIND K.C.NAGAR,
VIJAPUR-586101
... APPELLANT
(BY SRI. PRAVEEN KUMAR RAIKOTE,
ADVOCATE-ABSENT)
AND:
1. KALYANI PATHAK,
D/O DR. ABHIMANYU PATHAK,
AGED ABOUT 23 YEARS,
OCC: THIRD PHASE STUDENT OF B.A.M.S.,
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RESIDENT OF R.K.M. GIRLS HOSTEL,
KARPURMATH CAMPUS,
K.C. NAGAR,
VIJAYAPUR-586101
2. YASMIN ANSARI,
D/O MOHD. AYUB ANSARI,
AGED ABOUT 23 YEARS,
OCC: THIRD PHASE STUDENT OF B.A.M.S.,
RESIDENT OF R.K.M. GIRLS HOSTEL,
KARPURMATH CAMPUS,
K.C. NAGAR,
VIJAYAPUR-586101.
3. THE UNION OF INDIA,
REPRESENTED BY ITS SECRETARY TO GOVT.
MINISTRY OF HEALTH & FAMILY WELFARE
DEPARTMENT OF AYURVEDIC, YOGA &
NATUROPATHY UNANI, SIDDHA & HOMEOPATHY
(AYUSH) IRCS BUILDING,
NEW DELHI-110001.
4. THE STATE OF KARNATAKA,
BY ITS SECRETARY TO GOVT.,
MEDICAL EDUCATION,
DEPARTMENT OF MINISTRY OF HEALTH &
FAMILY WELFARE EDUCATION,
M.S. BUILDING,
BANGALORE-560 001
5. RAJIV GANDHI UNIVERSITY
OF HEALTH SCIENCES,
REPRESENTED BY ITS REGISTRAR,
4TH T-BLOCK,
JAYANAGAR,
BANGALORE-560 041.
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6. THE CENTRAL COUNCIL OF
INDIAN MEDICINE,
(C.C.I.M.) REPRESENTED BY SECRETARY,
61-65, INSTITUTIONAL AREA,
JANAKPURI,
NEW DELHI 110058
...RESPONDENTS
THIS WRIT APPEAL IS FILED UNDER SECTION 4
OF THE KARNATAKA HIGH COURT ACT PRAYING TO
ALLOW THIS WRIT APPEAL BY SETTING ASIDE THE
JUDGMENT AND ORDER OF THE LEARNED SINGLE
JUDGE PASSED IN W.P. NOs.200108-109/2016
DATED 13TH APRIL 2016, AND DISMISSING THE WRIT
PETITIONS.
THIS WRIT APPEAL COMING ON FOR ORDERS
THIS DAY, ARAVIND KUMAR J., DELIVERED THE
FOLLOWING :
JUDGMENT
Though sufficient time is granted, needful has not been done. Matter was passed over twice to enable the learned Advocate for appellant to comply with the office objections. Same has not been complied and there is no 4 representation also. Hence appeal stands dismissed for non-prosecution.
Sd/-
JUDGE Sd/-
JUDGE RSP/sn