Varun Roshan Kohli vs Union Of India And Ors
2022 Latest Caselaw 2748 Cal/2

OD-2
                               ORDER SHEET

                              WPO/2366/2022

                    IN THE HIGH COURT AT CALCUTTA
                      Constitutional Writ Jurisdiction
                             ORIGINAL SIDE

                         VARUN ROSHAN KOHLI
                               VERSUS
                        UNION OF INDIA AND ORS.

  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

  Date : November 15, 2022.
                                                                       Appearance:
                                                            Mr. Sumit Biswas, Adv.
                                                   Mr. Sarangam Chakraborty, Adv.
                                                    Ms. Rajashree Bhowmick, Adv.
                                                                ... for the petitioner

                                                      Mr. Shiv Mangal Singh, Adv.
                                                      Ms. Jahan Ara Kulsum, Adv.
                                                     ...for the respondent nos.7 & 8

The Court: Learned counsel appearing for the petitioner submits

that the judgment delivered by the Court on 3rd November, 2022 is required

to be corrected in paragraph 17 of the judgment.

Paragraph 17 should read as "Learned counsel appearing for the

respondent prays for stay of the operation of the order."

Let this correction be made part of the judgment dated 3rd

November, 2022.

The Department is directed to take steps accordingly.

(MOUSHUMI BHATTACHARYA, J.)

bp.