WPA/19950/2009
2021 Latest Caselaw 863 Cal

1
    03.02. 2021
        jb.
                                   W.P.A. 19950 of 2009




                        This matter had appeared at the instance of the

                  respondents.

The name of the advocate of appearing for the

respondent had inadvertently not been recorded in the

judgment dated 29th January, 2021. On the contrary

the name of Ms. Aparna Banerjee for the Union of India

had been inadvertently recorded as appearing Advocate

on behalf of the Union of India in the said judgment. Let

the name of Mr. Anuran Samanta appearing on behalf

of the Union of India be incorporated in the judgment

dated 29th January, 2021 and the name of Ms. Aparna

Banejree be deleted from the same.

The Department is directed to carry out the

aforesaid correction in the said judgment dated 29th

January, 2021.

(Ravi Krishan Kapur, J.)