TAPAS MUKHERJEE Vs. UNIVERSITY OF CALCUTTA

JUDGEMENT

(1.) It is an unfortunate case indeed. Inspite of all the reasonable opportunities extended to the University Authorities, they have intentionally abused the same and have embarassed the learned Advocates appearing for them. This court granted sufficient time to produce all the relevant papers for effective adjudication. It is not appreciated as to why the University Authorities are not carrying out the orders of the Court and are wilfully and deliberately flouting the Court's order by not producing the records.

(2.) It is submitted by Mrs. Majumdar learned Advocate appearing for the University Authorities that she personally met the concerned officers of the respondent authorities and requested them to produce the records before this Court.

(3.) The matter was adjourned for several occasions and even when the matter appeared for delivery of judgment and time was granted. It is placed on record that the affidavit in opposition was lost from the file of the learned Advocate. Be that as it may, the same has been reconstructed and is filed in Court today. This Court accepts the same with reservation for the ends of justice.