Sushanta Kumar Mukhopadhyay vs The State Of West Bengal & Ors
2023 Latest Caselaw 5594 Cal

25.08.2023.
Court No.13
 Item No. 3
    ap                          W.P.A. No. 16054 of 2022
                         Sushanta Kumar Mukhopadhyay
                                      Versus
                         The State of West Bengal & Ors.

                    Mr. Ashok Kumar Banerjee,
                    Mr. Debjit Mukherjee,
                    Ms. Manideepa (Paul) Roy,
                    Ms. Urbasi Banerjee.
                                                 ...For the petitioner.
                    Mr. Ayan Banerjee,
                    Ms. Debashree Dhamali,
                    Ms. Debjani Sengupta.
                                        ...For the respondent no.5.

Ms. Sutapa Dutta.

...For the added respondent.

1. The judgment dated 4th August, 2023 is mentioned

for correction.

2. The names of Mr. Ayan Banerjee, Ms. Debashree

Dhamali and Ms. Debjani Sengupta shall stand

included in the judgment dated 4th August, 2023 as

having represented on behalf of the respondent no.5.

3. In the said judgment, in the second line of sixth

paragraph continuing at page 3 the expression "MAT

Suit 819 of 2017" shall stand deleted to read as "MAT

Suit 893 of 2016".

4. In the second line of paragraph 34 at page 18 of the

judgment dated 4th August, 2023, the expression

"Rs.25 lakhs" shall stand corrected to read as "Rs.27

lakhs".

5. In the fourth line of paragraph 36 at page 19 of the

judgment dated 4th August, 2023, the expression

"Calcutta-64" shall stand corrected to read as

"Calcutta-74".

6. Let these corrections be incorporated in the

judgment dated 4th August, 2023.

7. The other parts of the judgment dated 4 th August,

2023 shall remain unaltered.

8. Department is directed to take steps accordingly.

9. All parties are directed to act on a server copy of

this order duly downloaded from the official website of

this Court.

(Rajasekhar Mantha, J.)