Raju Mukherjee vs Unknown
2022 Latest Caselaw 7145 Cal

28.09.2022

Srimanta

CRR/3034/2022

In the matter of : Raju Mukherjee ...petitioner.

Mr. Saryati Datta, Adv., Mr. Chitrak Biswas, Adv.

...for the petitioner.

It is pointed out by Mr. Saryati Datta, Learned Advocate that he represented the petitioner with Mr. Chitrak Biswas in CRR 3034/2022 but in the judgment dated 7 th September, 2022 his name does not appear. The cause title of the judgement dated 7th September, 2022 be amended in incorporating the name of Mr. Saryati Datta for the petitioner.

It is also submitted by Mr. Datta that opposite party no. 2 remained unrepresented but names of some of the Advocates are recorded representing opposite party no. 2.

On perusal of the judgement I find that the opposite party no. 2 was not represented. The above mistake in the judgement dated 7th September, 2022 was made as a result of inadvertence at the time of transcription of judgment in cut-copy-paste manner. Therefore, names of Mr. Y. J. Dastoor, Advocate, Mr. Samrat Goswami, Advocate and Ms. Samira Grewal, Advocate be deleted from cause title of the judgment in CRR 3034/2022.

The concerned Assistant Registrar (Court) is directed to make necessary correction in the judgment dated 7th September, 2022 and uploaded the corrected judgement in the website along with the instant order.

( Bibek Chaudhuri, J. )