Nadeem Shahzada vs State Of West Bengal & Anr
2023 Latest Caselaw 2951 Cal

26.04.2023 Sl. No.06.

D/L.

Mithun.

Ct.No.42.

CRR/198/2023

Nadeem Shahzada Vs.

State of West Bengal & Anr.

Mr. Tarique Quasimuddin, Adv. Mr. Shahanawaz Alam, Adv.

...for the petitioner.

Mr. Madhusudan Sur, Adv.

Mr. Manoranjan Mahata, Adv.

...for the State.

It is submitted on behalf of both the petitioner and the

learned Public Prosecutor-in-Charge that the names of the learned

Counsels appearing on behalf of the petitioner and for the State

were wrongly recorded in the judgment dated 16th March, 2023.

Let the names of the learned Counsels for the petitioner and

for the State of West Bengal be corrected in the judgment dated

16th March, 2023 on the basis of the appearance slip submitted by

the learned Advocates for the parties this day.

After correcting the cause title of the judgment of CRR 198 of

2023, the same be uploaded by deleating the previous judgment

dated 16th March, 2023.

(Bibek Chaudhuri, J. )