Haripada Sarkar vs Unknown
2021 Latest Caselaw 6390 Cal

16.12.2021
  Sl. No. 03.
 Mithun
 Ct.No.42.
                                      CRA/149/2018

                                  (Via Video Conference)

                In the matter of : Haripada Sarkar.
                                                                    ...Appellant.

                Ms. Anasuya Sinha, Adv.
                Mr. Pinak Kr. Mitra, Adv.
                                                                 ...for the State.



                      It is pointed out by Ms. Sinha that in the instant appeal

                Ms. Sinha along with Mr. Mitra appeared on behalf of the State

                respondent but their names were not recorded in the cause title

of the judgment of the instant appeal.

This is absolutely a clerical mistake which this Court can

rectify. Therefore, in the cause title of the judgment of CRA 149

of 2018, the names of Ms.Anasuya Sinha and Mr. Pinak Kr.

Mitra be recorded as Advocate for the State in place of Mr.

Ranabir Roy Chowdhury and Mr. Sandip Chakrabarty.

This order be read as part of the judgment passed in CRA

149 of 2018 on 13th December, 2021.

( Bibek Chaudhuri, J. )