INDRAJIT MAHANTY,CJ. - (1.)Heard learned counsel Mr. C.S. Sinha appearing for the appellant and learned Addl. Government Advocate Mr. Mangal Debbarma appearing on behalf of the respondents-State.
(2.)Challenge in the present appeal is to an order dtd. 24/8/2018 passed by the learned Single Judge disposing of WP(C) No.41 of 2015 directing the respondents to examine the medical bills furnished by the petitioner for taking treatment of his mother during the period from 14/11/2012 to 24/11/2012 in ILS Hospital, Agartala and after due verification of the medical bills the same shall be reimbursed to the petitioner along with interest @ 9% until the actual payment.
(3.)At the outset, learned Addl. Government Advocate Mr. Mangal Debbarma appearing for the State, submits that bills raised by the appellant-petitioner have been paid both prior to the judgment of this Court as well as in due compliance of this Court's directions. It appears from the record produced by the learned Addl. Government Advocate that the State has complied with the directions issued by this Court as noted hereinabove and a total of Rs.6,41,189.00 has been released in favour of the petitioner for treatment of his mother in ILS Hospital, Agartala.
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