S.K.Hetamsaria & Co. Pvt. Ltd vs The State Of West Bengal & Anr
2022 Latest Caselaw 3410 Cal

14.06.2022
 Item No.3.
 Mithun
 Ct.42
                                   (Via Video Conference)

                                       CRA 401 of 2019

                                S.K.Hetamsaria & Co. Pvt. Ltd.
                                             Vs.
                                The State of West Bengal & Anr.

              Ms. Sananda Bhattacharyya, Adv.
              Ms. Pritha Bhawmik, Adv.
              Mr. Triptimoy Talukder, Adv.

                                                 ...for respondent No.2.

Mr. Narayan Prasad Agarwal, Adv. Mr. M. Sharma, Adv.

...for the State.

In the judgment of CRA 401 of 2019, the name of

the appearing advocate for the respondent No.2 was

wrongly written as Mr. S.Bhattacharya in place of Ms.

Sananda Bhattacharyya and Mr. Triptimoy Talukder.

The names of Ms Sananda Bhattacharyya, Ms. Pritha

Bhowmick and Triptimoy Talukder be read as Advocates

for the respondent No.2 in the judgment of CRA 401 of

2019.

Let this order be made part of the judgment of CRA

401 of 2019 passed on 8th June, 2022.

(Bibek Chaudhuri, J.)