For vs For
2021 Latest Caselaw 623 Tri

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                      HIGH COURT OF TRIPURA
                            AGARTALA
                   I.A. No.04/2021 in W.A. No.236/2019 (D/O)

For Applicant(s)              : Mr. D. Sarma, Addl. GA.

For Respondent(s)             : Mr. P. Roy Barman, Sr. Advocate.
                                Ms. A. Debbarma, Advocate.


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

                                 ORDER

28/06/2021.

(Akil Kureshi, CJ).

This application is filed by the State Government purportedly for

extension of time for complying with the directions contained in the

judgment in Writ Appeal. In the Writ Appeal, the Government had

challenged the decision of the learned Single Judge refusing to cancel the

admission of the original petitioner whose caste certificate was found to be

non-genuine. The Writ Appeal was disposed of not disturbing the

admission but requiring the original petitioner to deposit an exemplary cost

of Rs.5,00,000/- to the State authorities within stipulated time. The

petitioner twice attempted to deposit such money with the Government. On

some strange grounds, the Government has not accepted such deposit.

Now it has been told to us that the Government has filed SLP against the

judgment of the High Court and therefore the amount was not accepted.

Nothing prevented the Government from accepting the deposit

subject to its right to challenge the judgment of the High Court. However,

to cut the matter short, let the original petitioner deposit such sum of

Rs.5,00,000/- before the Registry of this Court within two weeks from

today. This deposit shall be adjusted subject to file and outcome of the SLP

which the State Government has filed before the Supreme Court.

I.A. disposed of accordingly.

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




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