Calcutta High Court (Appellete Side)
Prof. Tapas Chakraborty vs Eiilm University & Ors on 26 March, 2014
Author: Ashoke Kumar Dasadhikari
Bench: Ashoke Kumar Dasadhikari
1
6th March,
2014
(SKB)
W.P. 5675 (W) of 2014
Prof. Tapas Chakraborty
Versus
EIILM University & Ors.
Mr. Saptanshu Basu, Sr. Adv.,
Mr. Debajyoti Datta,
Ms. Vijaya Bhatia,
Mr. Ganesh Prasad Shaw
....for the petitioner.
Mr. Pratap Chatterjee,
Mr. Ashis Chakraborty,
Mr. Subhansu Ganguly,
Mr. Nirmalya Dasgupta
...for the respondents.
Pursuant to my earlier order dated 21st March, 2014 Mr. Chatterjee, learned Counsel appearing for the respondents submits original mark-sheets in a sealed cover before this Court. Mr. Chatterjee submits that mark-sheets of eighteen candidates could not be prepared due to non-submission of the details of marks secured by them. List of students for whom mark-sheets are complete as well as list of students for whom mark-sheets could not be prepared finally are handed over to Mr. Basu, learned Counsel for the writ petitioner in Court today.
Mr. Basu is directed to furnish the marks secured by those eighteen candidates to Mr. Chatterjee's client through Mr. Ganguly and mark-sheets are to be prepared accordingly by Mr. Chatterjee's client.
Mr. Basu produced original copy of Chalan showing deposit of Rs.30,000,00/-(rupees thirty lacs only) in the account of Treasury of High Court, Appellate Side, Calcutta dated 21st March, 2014 Bearing No. O/D 3360 with the Registrar General, Calcutta.
Photostat copy of the said Chalan be kept in records.
2Matter is fixed for further hearing on next Monday i.e. 31st March, 2014 at 2-00 p.m. under the same heading.
(Ashoke Kumar Dasadhikari, J.)