M/S. Cls Ltd vs Union Of India & Ors
2023 Latest Caselaw 5558 Cal

24.08.2023 Sl. No. 02.

Suman Ct.No.42.

WPA 2035 of 2006

M/s. CLS Ltd.

Vs.

Union of India & Ors.

Mr. Debabrata Saha Roy Mr. Neil Basu Mr. Sankha Biswas ..for the petitioner

It is pointed out by the learned advocate for

the petitioner that in the judgment dated 24 th July,

2023 in the penultimate paragraph at page 8 in the

fourth line the word fresh distributorship has been

recorded which ought to be fresh retail outlet

dealership. On perusal of the judgment it is

ascertained that the instant writ petition was filed for

fresh allotment of retail dealership. Therefore, the

word distributorship was wrongly recorded and the

same is absolutely a clerical error.

In view of such position, the word

distributorship in the penultimate paragraph at page

8 be read as retail outlet dealership.

This order be made part of the order dated 24 th

July, 2023.

(Bibek Chaudhuri, J.)