Haradhan Pantu vs State Of West Bengal & Ors
2022 Latest Caselaw 5729 Cal

22.08.2022
  1 to 2
ns/pg Ct.16
                                      MAT 1135 of 2021
                                      Haradhan Pantu
                                           Vs.
                                  State of West Bengal & Ors.
                                            And

                                       C.O. 739 of 2021
                                    M/s. Delta Limited
                                          Vs.
                                    Haradhan Pantu & Anr.


               Mr. Rananeesh Guha Thakurta        .. for the appellant.

               Ms. Amrita Pandey    ....      for the respondent no.5.

Mr. Susovan Sengupta, Mr. Bipin Ghosh .... for the State.

(in CO 739 of 2021) Mr. Arindam Chattopadhyay, Ms. Lipika Chatterjee .... for the State.

(MAT 1135 of 2021)

By a judgment and order dated 1 st July, 2022,

the above matters were disposed of.

Inadvertently, in the said judgment and order,

the names of the State Advocate were not shown.

Let the names of the above State Advocates be

deemed to have been recorded in the said judgment and

order.

This order shall form part of the judgment and

order dated 1st July, 2022.

( T. S. Sivagnanam, J.)

(Hiranmay Bhattacharyya, J.)