For vs Mr. Samarjit Bhattacharjee
2021 Latest Caselaw 592 Tri

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                   I.A. No.03/2021 in W.A. No.236/2019(DO)

For Applicant(s)                 : Mr. P. Roy Barman, Sr. Advocate,
                                   Mr. Samarjit Bhattacharjee, Advocate.
For Respondent(s)                : Mr. Dipankar Sharma, Addl. G.A.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

Order 04/06/2021 (Akil Kureshi, C.J.)

The applicant original petitioner was directed to deposit a sum

of Rs.5,00,000/- with the State authorities in order to save his degree of

MBBS. This was to be done in installments and the entire amount had to be

paid over latest by 30.06.2021. The judgment of the High Court dated

18.01.2021 also specifies that if such deposit is not made, the degree shall

stand invalidated. Case of the petitioner is that he approached the respondent

authorities in order to find out under which head and in what mode such

payment should be made. So far the petitioner has not received any response

from the respondents.

Learned counsel for the petitioner submitted that the petitioner is

prepared to deposit the entire amount of Rs.5 lakhs in one installment.

Learned Additional Government Advocate Mr. Dipankar Sharma shall

communicate to Mr. P. Roy Barman, learned senior counsel for the petitioner

the mode of such payment latest by 10.06.2021 upon which the petitioner

shall make payment of the said sum with the Government treasury latest by

25.06.2021.

I.A. disposed of accordingly.

(S.G. CHATTOPADHYAY), J (AKIL KURESHI), CJ

Pulak