Tripura High Court
Mr. D. Sarkar vs None on 15 July, 2020
Author: Akil Kureshi
Bench: Akil Kureshi
Page 1 of 1
HIGH COURT OF TRIPURA
_A_G_A_R_T_A_L_A_
WP(C) No.433 of 2020
For Petitioner(s) : Mr. D. Sarkar, Advocate.
For Respondent(s) : None.
HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI _O_R_D_E_R_ 15/07/2020 Case of the petitioner is that he has successfully completed all 3(three) years of LL.B course which he completed in the year 2018 from ICFAI University. The University has issued the mark-sheet showing that the petitioner has passed in all subjects, however, despite repeated requests, the University has not issued the transcript certificate which is insisted by the Bar Council to process the request of the petitioner for enrollment as a lawyer.
Issue notice to the respondents, returnable for 13th August, 2020.
(AKIL KURESHI), CJ Dipesh.