Dipta Dutta vs The State Of West Bengal & Anr
2023 Latest Caselaw 1506 Cal

28.02.2023 IN THE HIGH COURT AT CALCUTTA Court No.35 CRIMINAL REVISIONAL JURISDICTION Item no.02 sanjay CRR 479 of 2015

Dipta Dutta Vs.

The State of West Bengal & Anr.

Mr. Swapan Banerjee, Mr. Suman De ..... For the State.

It has been pointed out by referring to this Court's order

dated December 5, 2022 that for the State Mr. Swapan Banerjee

and Mr. Suman De, learned advocates appeared in this matter,

though due to inadvertence their names have not found place in

the judgment of this Court dated February 23, 2023.

Accordingly, necessary corrections be effected to include

the names of Mr. Swapan Banerjee and Mr. Suman De instead

and in place of the names mentioned in the judgment dated

February, 2023.

The department is directed to incorporate the necessary

corrections in the judgment dated February 23, 2023.

This order shall form part and parcel of the judgment dated

February 23, 2023.

(Rai Chattopadhyay, J.)