Karnataka High Court
Sri. Vishnuvardhan Reddy K vs The Registrar on 13 April, 2018
Author: Krishna S Dixit
Bench: Krishna S. Dixit
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 13TH DAY OF APRIL 2018
BEFORE
THE HON'BLE MR. JUSTICE KRISHNA S. DIXIT
W.P. NO.110306 OF 2017 (EDN-AD)
BETWEEN
SRI VISHNUVARDHAN REDDY K.,
S/O. VENKAT RAMAN REDDY K.,
AGE:19 YEARS, OCC: BBA STUDENT,
R/O. M.P. PRAKASH NAGAR, HOSAPETE,
BALLARI.
..... PETITIONER
(BY SRI SHIVARAJ HIREMAHT, ADVOCATE)
AND
1. THE REGISTRAR,
SRI KRISHNADEVARAYA UNIVERSIRY,
BALLARI-583105.
2. THE REGISTRAR (EVALUATION),
SRI KRISHNADEVARAYA UNIVERSIRY,
BALLARI-583105.
3. THE PRINCIPAL,
KUMARI G. SUDHA SHAKARA GOUDA
MEMORIAL THEOSOPHICAL COLLEGE OF MANAGEMENT,
BALLARI-583101.
..... RESPONDENTS
(BY SRI J S SHETTY, ADV. FOR R1 & R2; R-3 SERVED)
2
THIS PETITION IS FILED UNDER ARTICLES 224 & 227 OF
CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS TO PROVIDE AN OPPORTUNITY TO PETITIONER
TO SUBSTANTIATE HIS CERTIFICATES AND TO PASS
APPROPRIATE ORDERS AS PER THE DIRECTION OF THIS
HON'BLE COURT IN W.P.NOs.102728-102732/2017 (EDN-AD),
DATED:25.07.2017 AS EXPEDITIOUSLY AS POSSIBLE.
THIS PETITION COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Counsel for the petitioner has filed a memo dated 11.04.2018 apparently signed by the petitioner seeking permission of the Court to withdraw the writ petition.
2. Memo is taken on record. In terms of the memo, petition is dismissed as withdrawn.
Sd/-
JUDGE Naa