Abhijit Banerjee vs Unknown
2023 Latest Caselaw 6336 Cal

20.09.2023
Sl. No. 01
Srimanta
Ct.No. 42
                            CRR/195/2018
                                 With
                         IA No.:CRAN/1/2023

             In the matter of : Abhijit Banerjee

                   Mr. Sandipan Ganguly, Sr. Adv.,
                   Mr. Somopriyo Chowdhury, Adv.,
                   Mr. Avishek Bhandari, Adv.,
                   Mr. Dipayan Dan, Adv.
                                                        ...for the petitioner.

                   It is pointed out by the learned Advocate for the
             petitioner after delivery of judgment that in certain places of
             the judgment respondent no. 1 was recorded instead of

respondent no. 2.

As per example at page no. 31 paragraph 31 in two places respondent no. 1 is recorded which will be respondent no. 2. Again in paragraph nos. 32, 33, 37 and 40 respondent no. 1 was recorded in place of respondent no. 2.

The word respondent no. 1 in the above-mentioned paragraphs be read as respondent no. 2. The instant order be made part of the judgment dated 18th September, 2023.

[

( Bibek Chaudhuri, J. )