Ashish Giri vs The State Of West Bengal & Ors
2021 Latest Caselaw 448 Cal

   01
21.01.2021

WPA 9366 of 2020 KC Ashish Giri Vs.

The State of West Bengal & Ors.

Mr. Rajesh Naskar.

... for the petitioner.

There is a typographical error in the judgment and

order dated December 4, 2020. The cause title of the writ

application has been erroneously recorded.

Accordingly, in the judgment and order wherein it

has been written "The Union of India & Ors." wrongly, it be

corrected as "The State of West Bengal & Ors.".

The corrections be incorporated in the order

dated December 4, 2020. The department is directed to act

accordingly.

Urgent certified website copies of this order, if

applied for, be made available to the parties upon compliance

of the requisite formalities.

(Debangsu Basak, J.)