M/S. M.K. Saha And Co. And Anr vs Union Of India And Ors
2021 Latest Caselaw 749 Cal/2

OD 1
                            ORDER SHEET
                           IA GA 1 of 2021
                          WPO 203 of 2021
                  IN THE HIGH COURT AT CALCUTTA
                 CONSTITUTIONAL WRIT JURISDICTION
                           ORIGINAL SIDE

                          M/S. M.K. SAHA AND CO. AND ANR.
                                       Vs.
                           UNION OF INDIA AND ORS.

BEFORE:
The Hon'ble JUSTICE MD. NIZAMUDDIN
Date : 10th September, 2021.

(Via Video Conference)
                                        Mr.N.K. Chowdhury,
                                        Mr.Arijit Chakrabarti,
                                        Mr.Nilotpal Chowdhury,
                                        Mr.Prabir Bera, Advs.
                                           ...for the petitioners
                                        Mr K.K. Maiti, Adv.
                                           ...for the respondents

The Court: This matter has come up at the instance of the

learned advocate for the petitioners pointing out the typographical

mistakes in the judgment dated 6th September, 2021. In the 8th line of

the first page of the judgment, in stead of "CAN" it should be

substituted with "GA" and in the 7th line of the judgment at page 13,

instead of the word "any" it should be substituted with the word "no".

Let this order be treated as part of the judgment dated 6th

September, 2021.

(MD. NIZAMUDDIN, J.)

TR/