Rajendranath Das vs The State Of West Bengal
2021 Latest Caselaw 4248 Cal

13.08.2021 Ct.42 Sl.1 KS (Via Video Conference) C.R.A. 236 of 2015

Rajendranath Das

-Vs.-

The State of West Bengal Mr. Amarta Ghose Mr. Siddhartha Paul .....For the Appellant Mr. Saswata Gopal Mukherjee Mr. Imran Ali Mr. M.F.A. Begg .....For the State

Learned counsel appearing for the appellant submits that the

judgment dated 10.08.2021 in connection with case number, C.R.A. 236

of 2015 there is an inadvertent typographical mistake crept in respect

of the name of the learned advocate for the appellant which has been

wrongly written as 'Mr. Ananta Ghosh' instead of 'Mr. Amarta

Ghose'.

Let the name of the learned advocate for the appellant be

corrected as 'Mr. Amarta Ghose'.

The order dated 10.08.2021 is modified to the above extent only.

This order be read as part of the order dated 10.08.2021.

The other portion of the said order shall remain the same.

Let a copy of this order be displayed in the server.

(Shivakant Prasad, J.)