Union Of India And Others vs Gurtiboina Appaia V. G. Shankar
2022 Latest Caselaw 519 Cal

 AD. 1.
February 11, 2022.
MNS.
                         (Through Video Conference)

                               W. P. C. T. No. 140 of 2019

                            Union of India and others
                                       Vs.
                         Gurtiboina Appaia V. G. Shankar

                     Mr. Rabindranath Bag,
                     Mr. Mukesh Kumar Gupta

                                             ...for the petitioners.

                     Mr. Saptarshi Roy,
                     Ms. Kakali Das Chakraborty

                                             ...for the respondent.

Learned counsel for the petitioners submits

that in the judgement and order dated November

17, 2021, the last date of compliance was

erroneously mentioned as November 15, 2021,

which falls prior to the date of the judgment and

order itself.

In view of such obvious error, let the

judgment and order dated November 17, 2021 be

deemed to stand corrected to the extent that, in the

fourth line of paragraph 36 of the same at page 10

thereof, the date "November 15, 2021" will be

replaced by "March 15, 2022".

Let this order be treated to be a part of the

judgment and order dated November 17, 2021.

(Sabyasachi Bhattacharyya, J.)

(Jay Sengupta, J.)