State Of West Bengal vs Kamrujjaman Sarkar @ Kama @ Kamrul
2022 Latest Caselaw 7978 Cal

01.12.2022 Serial no.01 Dd DR 7 of 2020

State of West Bengal Vs.

Kamrujjaman Sarkar @ Kama @ Kamrul

Mr. Sekhar Kr. Basu, ld. Sr. adv. Mr. Arnab Chatterjee, Advocate ... ... For the Appellant

Mr. Neguive Ahmed, ld. APP Ms. Amita Gaur, Advocates ... ...For the State

Mr. Soumyajit Das Mahapatra, advocate .. ...For the de facto complainant

The error apparent on the face of the record in the judgment and order dated November 28, 2022 passed in DR 7 of 2020 be corrected.

Instead of 'Kamrujjaman Sarkar @ Kama @ Kamrul vs. State of West Bengal', the department will correct the cause title as 'State of West Bengal vs. Kamrujjaman Sarkar @ Kama @ Kamrul'.

The department will incorporate such correction in the orders judgment and order dated November 28, 2022.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)