WPA/12985/2011
2023 Latest Caselaw 1570 Cal

   1
02.03.2023

WPA 12985 of 2011 ssi

Ct 39

Mr. Ramkrishna Biswas ...for the petitioner Mr. Hemonta Coomer Mitter ...for UOI

It appears that an inadvertent typographical error had

crept into the judgment and order dated 16.02.2023 passed

by this Court.

The name of the learned advocate representing the

Union of India was wrongly recorded as "Mr. Rajesh Kumar

Shah" instead of "Mr. Hemonta Coomer Mitter" who had

actually represented the Union of India.

The inadvertent error is hereby corrected and the

name of the learned advocate shown as representing the

Union of India in the said order shall be deemed to have

been replaced by "Mr. Hemonta Coomer Mitter".

The order dated 16.02.2023 shall always be read

conjointly with this order.

Urgent photostat certified copies of this order may be

delivered to the learned Advocates for the parties, if applied

for, upon compliance of all formalities.

(Jay Sengupta, J.)