Citation : 2023 Latest Caselaw 1577 Cal
Judgement Date : 2 March, 2023
D/L Item No. 22 02.03.2023
KOLE
RVW 93 of 2015 In FMA 283 of 2014
Sipra Kanji
-Vs.-
The Kolkata Municipal Corporation & Ors.
Mr. Achintya Kr. Banerjee, Mr. R. Chakraborty, Mr. M. Ahmed, ... for the applicant.
Mr. Alok Kr. Ghosh, Mr. B. Mukherjee, Mr. Arijit Dey, ... for the KMC.
In the order dated February 3, 2023, the date of the
judgment and order under review has been wrongly printed
as January 12, 2020. The same should be read as January
12, 2010.
On the last occasion, we distinctly remember Mr.
Arijit Dey, learned Advocate, had appeared along with Mr.
Alok Kr. Ghosh and Mr. Biswajit Mukherjee. The name of
Mr. Arijit Dey has not been printed in the last order
inadvertently. The name of Arijit Dey should be read into
the order dated February 3, 2023.
Hearing is concluded. Judgment is reserved.
(Apurba Sinha Ray, J.) (Arijit Banerjee, J.)
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