(Ad) vs Saiyed Khan
2022 Latest Caselaw 5848 Cal

1 24.08.2022 wt2 C.R.M. (DB) 1519 of 2022 wt3 Court No.29 wt4 The Central Bureau of Investigation wt5 (AD) Vs. Saiyed Khan

With

C.R.M. (DB) 1520 of 2022

The Central Bureau of Investigation Vs.

Saddam Hussain Laskar @ Saddam

With

C.R.M. (DB) 1522 of 2022

The Central Bureau of Investigation Vs.

Satyaranjan Mondal @ Kadan & Anr.

With

C.R.M. (DB) 1525 of 2022

The Central Bureau of Investigation Vs.

Mozzafar Shiekh @ Minu

With

C.R.M. (DB) 1527 of 2022

The Central Bureau of Investigation Vs.

Saiyed Mohiul Islam @ Lalan

Mr. Kallol Mondal ... for the CBI/petitioners.

Mr. Jayanta Narayan Chatterjee Ms. Moumita Pandit Ms. Jayashree Patra ... for the opposite parties.

The judgment and order dated August 18, 2022 is mentioned at

the behest of Central Bureau of Investigation (CBI).

Learned Advocate appearing for the CBI submits that there is a

typographical error appearing in Paragraphs 5 and 18 of the

judgment and order dated August 18, 2022. He submits that the

date instead of "February 20, 2022", should be "February 28,

2022".

Learned Advocate appearing for the opposite parties does not

raise any objection.

In such circumstances, the error apparent on the face of the

record is directed to be corrected.

The date "February 20, 2022" appearing in Paragraphs 5 and

18 of the judgment and order dated August 18, 2022 be corrected

as "February 28, 2022".

The department will incorporate the corrections in the judgment

and order dated August 18, 2022.

(Debangsu Basak, J.)

(Bibhas Ranjan De, J.)