Shampa Sarkar, J. - (1.) This application has been filed in connection with W.P.15463(W) of 2018 with the following prayers: a) An order restraining the respondent no.6 from proceeding with and/or taking any further step with her appeal dated June 8, 2018. b) An order directing that no further step and/or action be taken in connection with the appeal dated June 8, 2018 filed by the respondent no.6 before the Board of Governors/Medical Council of India. c) Alternatively, an order be passed restraining the applicant herein from appearing and/or taking any steps before the Board of Governors/Medical Council of India till the disposal of the writ petition before this Hon'ble Court. d) Ad interim order in terms of prayers above; e) Costs of and incidental to this application be borne by the respondents; and f) Such further orders be passed and/or directions be given as this Hon'ble Court may deem fit and proper.
(2.) The writ application was filed by the petitioner aggrieved by an order of the appellate authority under the Bengal Medical Act, 1914. Pursuant to a complaint lodged by the respondent No.6 the wife of a deceased patient against the petitioner dated April 12, 2017, the order was passed by the Registrar, West Bengal Medical Council, dated April 23, 2018.
(3.) By the said order, the name of the petitioner was struck off from the Register of doctors of West Bengal for a period of one year.;