Dilip Mukherjee vs The State Of West Bengal & Ors
2022 Latest Caselaw 419 Cal

08.02.2022
sayandeep
Sl. No. 02
Ct. No. 05
                              WPA 1068 of 2022
                            [Via Video Conference]

                             Dilip Mukherjee
                                 -Versus-
                       The State of West Bengal & Ors.

                Mr. Piush Chaturvedi
                Mr. Tarun Kumar Das
                                         ...... for the petitioner
                Mr. Supriyo Chattopadhyay
                Mr. Biswarup Biswas
                                              ... for the State


                   Learned counsel appearing for the petitioner

             points a certain factual corrections in the order

             passed by this Court on 3rd February, 2022.       The

             corrections relate to the MAT number in relation to a

             Division Bench Judgment of this Court.

                   Let such corrections be incorporated in the

             order dated 3rd February, 2022, in the following

             manner:

                   1.

In the 2nd paragraph at page-2 of the said

order where it has been mentioned that

"the petitioner relies on three decisions",

should now correctly be read as "the

petitioner relies on two decisions".

2. In the same paragraph where the "MAT

193 of 2019, along with its cause title" was

mentioned, should now correctly be read as

"MAT 653 of 2018 ( Dhimadhab Kritania &

Ors. vs. The State of West Bengal & Ors."

3. In the 2nd last line of the continuing

paragraph at page-4, where it has been

mentioned the name "Sri Ashish

Mukherjee" should now be read as

"Dhimadhab Kirtania & Ors."

4. In the 2nd paragraph at page-4 where it has

been mentioned that "MAT 683 of 2018"

should now be read as "MAT 653 of 2018."

This order shall be made part of the order

dated 3rd February, 2022.

(Moushumi Bhattacharya, J.)