Falguni Mukherjee vs The State Of West Bengal & Ors
2022 Latest Caselaw 7717 Cal

21.11.2022
Item No. 01
Court No.6.
    S. De
                                 MAT 1025 of 2022

                              Falguni Mukherjee.
                                      Vs
                        The State of West Bengal & Ors.

                    Mr. Debnath Gangully,
                    Ms. Aishwarya Pratihar Gangully,
                    Mr. Supriyo Dutta,
                                     ...for the respondent no.10.

In the judgment and order dated November 17,

2022, the name of Smt. Falguni Majhi shall stand

deleted from the group of advocates shown as

representing the respondent no.10.

In paragraph 10 of the judgment, in the first

line, the name of Mr. Meghnad Pal shall stand deleted

and be replaced by Mr. Debnath Gangully.

The judgment and order shall stand corrected as

indicated above.

(Apurba Sinha Ray, J.) (Arijit Banerjee, J.)