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Judgment
Arindam Lodh, J
Mr. Somik Deb, learned senior counsel appearing for the petitioner has submitted that till today the order dated 07.11.2022 passed by this Court has not been complied with by the respondents-University.
Mr. P. Tripura, learned counsel appearing vice Mr. T. Debarma, learned counsel for the respondents has prayed for an adjournment of the case.
Non-compliance of the order passed by this Court will tantamount to contempt of court proceeding. However, the respondents are further directed to comply the order dated 07.11.2022, within 7(seven) days from today, wherein it was clearly ordered that the status of the petitioner in no way be altered.
The respondents-University may file counter-affidavit within a period of 6(six) weeks.
List the matter on 24.04.2023. The interim order passed earlier shall continue.