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Karnataka High Court

Varun Surya @ Surya vs The Sapthagiri Nps University on 10 December, 2025

Author: S.R.Krishna Kumar

Bench: S.R.Krishna Kumar

                                                     -1-
                                                                  NC: 2025:KHC:52356
                                                               WP No. 20617 of 2025
                                                           C/W WP No. 20763 of 2025
                                                               WP No. 20877 of 2025
                    HC-KAR



                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 10TH DAY OF DECEMBER, 2025

                                                    BEFORE
                             THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
                              WRIT PETITION NO. 20617 OF 2025 (EDN-RES)
                                                     C/W
                              WRIT PETITION NO. 20763 OF 2025 (EDN-RES)
                                 WRIT PETITION NO. 20877 OF 2025 (EDN-EX)


                   IN WP No. 20617/2025
                   BETWEEN:

                   1.   SRI N SHASHANK GOWDA
                        SON OF T R NAGABHUSHANA
                        AGED ABOUT 19 YEARS
                        R/AT NO.29, 3RD CROSS
                        SUBEDARAPALYA
                        YESHWANTHPURA
                        BENGALURU - 560 022
                                                                        ...PETITIONER
Digitally signed   (BY SRI. N. DILLI RAJAN, ADVOCATE FOR
by
SHARADAVANI             SRI. SUBBA REDDY K.N., ADVOCATE)
B
Location: High     AND:
Court of
Karnataka
                   1.   SAPTHAGIRI NPS UNIVERSITY
                        REPRESENTED BY ITS REGISTRAR
                        CHIKKASANDRA
                        HESARGHATTA MAIN ROAD
                        BANGALORE - 560 057
                                                                       ...RESPONDENT
                   (BY SRI. RAVISHANKAR S.S., ADVOCATE)

                          THIS    WP   IS   FILED    UNDER   ARTICLE   226   OF   THE
                   CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENT
                              -2-
                                          NC: 2025:KHC:52356
                                       WP No. 20617 of 2025
                                   C/W WP No. 20763 of 2025
                                       WP No. 20877 of 2025
 HC-KAR



TO PERMIT THE PETITIONER TO MAKE EXAM FEE PAYMENT AND
TO ISSUE HALL TICKET TO THE PETITIONER AND TO ALLOW THE
PETITIONER TO APPEAR FOR THE SEMESTER EXAMINATIONS
COMMENCING FROM 14.07.2025 VIDE ANNEXURE-D.

IN WP NO. 20763/2025

BETWEEN:

1.   SHIV SHANKAR A
     AGED ABOUT 20 YEARS
     S/O ARUN KUMAR B.S.
     R/AT NO.28/1, 2ND MAIN ROAD
     SHESHADRIPURAM
     BANGALORE - 560 020

2.   TEJAS S
     AGED ABOUT 19 YEARS
     S/O SRINIVAS K
     R/AT NO.36, 4TH CROSS,
     NEAR GANESHA TEMPLE
     NMH LAYOUT, SIDEDAHALLI
     BANGALORE - 560 073

3.   RAHUL M
     AGED ABOUT 20 YEARS
     S/O MAREGOWDA R
     R/A NO.20, 3RD CROSS
     MUDDINPALYA
     RTO OFFICE MAIN ROAD
     ULLAL, NAGARABHAVI
     BANGALORE - 560 091.
                                           ...PETITIONERS
(BY SRI. N. DILLI RAJAN, ADVOCATE FOR
     SRI. SUBBA REDDY K.N., ADVOCATE)
                            -3-
                                          NC: 2025:KHC:52356
                                     WP No. 20617 of 2025
                                 C/W WP No. 20763 of 2025
                                     WP No. 20877 of 2025
 HC-KAR



AND:

1.   SAPTHAGIRI NPS UNIVERSITY
     REPRESENTED BY ITS REGISTRAR
     CHIKKASANDRA
     HESARGHATTA MAIN ROAD,
     BANGALORE - 560 057.
                                          ...RESPONDENT

(BY SRI. RAVISHANKAR S.S., ADVOCATE)

    THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS TO PERMIT THE PETITIONERS TO MAKE
EXAM FEE PAYMENT AND TO ISSUE HALL TICKET TO THE
PETITIONER AND TO ALLOW THE PETITIONER TO APPEAR
FOR THE SEMESTER EXAMINATIONS COMMENCING FROM
14.07.2025 VIDE ANNEXURE -D.

IN WP NO. 20877/2025
BETWEEN:
1.   VARUN SURYA @ SURYA
     S/O T MANJU
     AGED ABOUT 20 YEARS
     R/AT NO.1495/A,
     KRS GOWDA EXTN
     HMT LAYOUT,
     NAGASANDRA POST
     BANGALORE - 560 073

2.   N VISHAL
     C/O B GOPI KRISHNA
     AGED ABOUT 19 YEARS
     PERMANENT RESIDENT OF NO.5-3-104/A
     D.R. COLONY,
     VTC HINDUPURA
     PO: HINDUPUR SUB-DVISION
     HINDUPUR,
                                 -4-
                                              NC: 2025:KHC:52356
                                          WP No. 20617 of 2025
                                      C/W WP No. 20763 of 2025
                                          WP No. 20877 of 2025
 HC-KAR



     ANANTHAPURAM POST
     ANDHRA PRADESH - 515 201
                                               ...PETITIONERS
(BY SRI. SREEDHARA G.R., ADVOCATE)
AND:

1.   THE SAPTHAGIRI NPS UNIVERSITY
     REPRESENTED BY REGISTRAR
     OFFICE AT NO.14/5, CHIKKASANDRA
     HESARAGHATTA MAIN ROAD
     BANGALORE - 560 057
                                              ...RESPONDENT

(BY SRI. RAVISHANKAR S.S., ADVOCATE)

   THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS TO PERMIT THE PETITIONERS TO MAKE
EXAM FEE PAYMENT AND TO ISSUE THE HALL TICKET TO THE
PETITIONERS TO APPEAR FOR SEMESTER EXAMINATIONS
COMMENCING FROM 14.07.2025 VIDE ANNX-D.


      THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR


                         ORAL ORDER

Learned counsel for the petitioners has filed memos dated 10.12.2025 and seeking permission of the Court to withdraw the petitions on the ground that the matters have been amicably settled between the parties.

-5-

NC: 2025:KHC:52356 WP No. 20617 of 2025 C/W WP No. 20763 of 2025 WP No. 20877 of 2025 HC-KAR

2. Memos are accepted.

3. Petitioners are permitted to withdraw the petitions.

Accordingly, the petitions stand dismissed as withdrawn, in view of the fact that the matters have been settled out of Court.

Sd/-

(S.R.KRISHNA KUMAR) JUDGE SJK List No.: 1 Sl No.: 36 CT:SG