SHABIR AHMAD MIR Vs. NATIONAL BOARD OF EXAMINATION

JUDGEMENT

(1.) This is an application seeking leave of this Court to withdraw this petition with liberty to file fresh only if the cause survives. It is submitted by learned counsel for the petitioner that the respondents in particular respondent No. 1 to 3 have agreed to permit the petitioner to sit in the examination of DNB in Specialty of Urology subject to release of deposited amount of Rs.5.00 lacs in their favour. Mr. Irshad Mohi-ud-din Bhat, Advocate appearing for respondent No. 1 to 3 submits that in case, the sum of Rs.5.00 lacs deposited in the Registry of this Court is released in favour of respondent No. 1, the respondent No. 1 to 3 shall have no objection to permit the petitioner to sit in the examination in question and clear the result of the petitioner.

(2.) Against the above backdrop, the application is allowed and the writ petition is dismissed as withdrawn. In view of the submission made by leaned counsel for respondents No. 1 to 3, sum of Rs.5.00 lacs deposited in the Registry of this Court is directed to be released in favour of respondent No. 1. On receipt of the aforesaid amount, respondent No. 1 to 3 shall fulfill their commitment and allow the petitioner to sit in the examination of DNB in super specialty in Urology in Government Medical College, Srinagar without creating any further impediment or hindrance.

(3.) CM disposed of.