M/S. P. C News Agency (P) Ltd vs Sri Pradip Biswas & Anr
2022 Latest Caselaw 861 Cal/2

OD-1
                                   WPO/825/2016
                          IN THE HIGH COURT AT CALCUTTA
                            Constitutional Writ Jurisdiction
                                   ORIGINAL SIDE


                          M/S. P. C NEWS AGENCY (P) LTD.
                                       -VS-
                            SRI PRADIP BISWAS & ANR.


BEFORE:
The Hon'ble JUSTICE SUVRA GHOSH
Date : March 14, 2022.
                                                                             Appearance:
                                                               Mr. Saumyajit Ghosal, Adv.
                                                                ...for the respondent no.1

Ms. Tapati Samanta, Adv.

...for the State

The Court : The matter has come up under the heading "To Be

Mentioned" at the instance of the respondents.

The name of the learned counsel appearing for the first respondent

be recorded as "Mr. Saumyajit Ghosal" in place and stead of "Mr.

Soumyajit Ghosal" in the judgment dated 10th March, 2022.

Ms. Tapati Samanta, Advocate, represents the State respondents

in this matter. Her name be recorded accordingly in the judgment dated

10th March, 2022 and the order dated 3rd February, 2022.

The Department is directed to incorporate the necessary correction

in the judgment dated 10th March, 2022 and the order dated 3rd February,

2022.

This order be treated as part of the judgment dated 10th March,

2022 and the order dated 3rd February, 2022.

(SUVRA GHOSH, J.)

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