Abu Sahid Molla vs The State Of West Bengal & Anr
2023 Latest Caselaw 1717 Cal

15.03.2023 Sl. No.03.

D/L.

Mithun.

Ct.No.42.

CRR/2372/2022

Abu Sahid Molla Vs.

The State of West Bengal & Anr.

Mr. Pratip Mukherjee, Adv. Mr. Suddhadev Adak, Adv.

...for the petitioner.

The instant matter is listed for correction of the name of the

petitioner. It is found from the cause title of the revisional

application that the name of the petitioner is Abu Sahid Molla. The

petitioner also affirmed affidavit writing his name as Abu Sahid

Molla. But in the judgment dated 11 th January, 2023 and also in

previous orders, the name of Abu Sahid Molla is wrongly written as

Abu Sahib Molla.

The name of the petitioner be read as Abu Sahid Molla in

place of Abu Sahib Molla.

The instant order be made part of the order dated 11 th

January, 2023.

( Bibek Chaudhuri, J. )