Bhoktu Kumar & Anr vs Unknown
2023 Latest Caselaw 1338 Cal

22.02.2023

cm

CRA 7 of 2009

In the matter of : Bhoktu Kumar & Anr.

.... for the appellants.

Mr. Aditya Bikram Mahata Mr. Amit Bikram Mahata ..... for the appellants. Mr. Avishek Sinha .... for the State.

Inadvertent typographical error had crept into judgment

dated 05.01.2023.

In the 1st Page of the judgment dated 5th January, 2023,

"22.11.2023" be read as "22.11.2022".

Department is directed to make necessary corrections to

that effect in the order dated 05.01.2023.

Other portions of the order shall remain unaltered.

Corrected certified copy of the order be handed over to

the parties upon submission of the certified copy, if any,

already issued to him.

(Ananya Bandyopadhyay, J.)