Union Of India vs Rahee Allied (Jv) And Ors
2022 Latest Caselaw 846 Cal/2

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OD-1

                    IN THE HIGH COURT AT CALCUTTA
                     CIVIL APPELLATE JURISDICTION
                             ORIGINAL SIDE

                              APO 49 of 2021
                            IA No.GA 2 of 2021


                           UNION OF INDIA
                              VERSUS
                      RAHEE ALLIED (JV) AND ORS.
BEFORE :

THE HON'BLE JUSTICE SOUMEN SEN
             And
THE HON'BLE JUSTICE AJOY KUMAR MUKHERJEE
Date : 11th March, 2022


                                                                  Appearance:
                                                             Mr.R.N. Bag, Adv.
                                                    Ms. Aparna Banerjee, Adv.
                                                           ...for the appellant.

                                                        Mr. Samrat Sen, Sr. Adv.
                                                   Mr. Nirmalya Dasgupta, Adv.
                                                              Mr.R.L. Mitra, Adv.
                                                        Ms. Priyanka Dhar, Adv.
                                             ...for the respondents/applicants.

The Court : This matter is listed for correction of the order dated

8th March, 2022.

It appears that the earlier order was incomplete as it was not

transcribed in full when it was compared with the draft judgment. In

view thereof, the order dated 8th March, 2022 shall be substituted by

the corrected order of the same date which shall be immediately made

available to the parties. The previous server copy of the order dated

8th March, 2022 shall be removed and the corrected copy should be

immediately uploaded.

(SOUMEN SEN, J.)

(AJOY KUMAR MUKHERJEE, J.)