M/S. Vijaysree Industries Pvt. ... vs The Chairman
2023 Latest Caselaw 860 Cal/2

OD-1
                               ORDER SHEET
                              WPO/1134/2007
                     IN THE HIGH COURT AT CALCUTTA
                       Constitutional Writ Jurisdiction
                              ORIGINAL SIDE

              M/S. VIJAYSREE INDUSTRIES PVT. LTD. & ANR.
                               VERSUS
            THE CHAIRMAN, THE KOLKATA PORT TRUST & ORS.


      BEFORE:
      The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA
      Date : 31st March, 2023.


                                                                  Appearance:
                                                    Mr. S.N. Mitra, Sr. Adv.
                                           Mr. Sabyasachi Chaudhury, Adv.
                                                   Mr. Rajarshi Dutta, Adv.
                                                      Mr. M.S. Tiwari, Adv.
                                                  Ms. Shweta Poddar, Adv.
                                                       . . .for the petitioner.

                                                     Mr. Subhankar Nag, Adv.
                                                 Mr. Ashok Kumar Jena, Adv.
                                         . . .for the respondent nos.1 and 2.

The Court: In the later portion of the order/judgment dated March

28, 2023, although all the interim orders were intended to be granted till

April 24, 2023, the transcription was erroneous since March 24, 2023 was

printed instead.

Hence let such error be deemed to stand corrected and "March 24" of

the said judgment/order be deemed to read as "April 24", 2023.

This judgment/order is treated to be a part of the Judgment/order

dated March 28, 2023.

(SABYASACHI BHATTACHARYYA, J.)

SP/