The State Of West Bengal vs Shipra Pramanick & Ors
2022 Latest Caselaw 4026 Cal

                                               FAT 178 of 2015
Item 1.
          06-07-2022

  sg
            Ct. 8
                                         The State of West Bengal
                                                   Versus
                                         Shipra Pramanick & Ors.

                                        (Through Video Conference)


                            Mr. Chandi Charan De, Adv.
                            Mr. Soumitra Bandyopadhyay, Adv.
                                                       ...for the appellant

                            Mr. Debayan Bera, Adv.
                            Mr. Debashis Roy, Adv.
                                                          ...for the respondents

This matter has come at the instance of the appellant for

correction of the names of the appearing advocates.

In the judgement dated 22nd June, 2022 the names of the

appearing counsel are wrongly mentioned as Mr. Aniruddha Sen,

Advocate appeared on behalf of the appellant and Mr. Debayan

Bera, Advocate appeared on behalf of the respondent.

The name of 'Mr. Aniruddha Sen' shall be deleted as the

appellant is represented by 'Mr. Chandi Charan De, Advocate'

along with 'Mr. Soumitra Bandyopadhyay, Advocate'. Similarly,

Mr. Debayan Bera, Advocate represented the respondents along

with Mr. Debashis Roy, Advocate.

Let this order form part of the judgment dated 22 nd June,

2022. The server copy shall be accordingly corrected.

(Siddhartha Roy Chowdhury, J.) (Soumen Sen, J.)