Palash Das vs Smt. Keya Ganguli
2024 Latest Caselaw 4674 Cal

Calcutta High Court (Appellete Side)

Palash Das vs Smt. Keya Ganguli on 11 September, 2024

01    11.09.
       2024              IN THE HIGH COURT AT CALCUTTA
Ct                      CRIMINAL REVISIONAL JURISDICTION
22                               APPELLATE SIDE

rup
                                   CRR 18 of 2015


                                     Palash Das
                                         Vs.
                                  Smt. Keya Ganguli

               Mr. Sachit Talukdar,
               Mr. Tirtharaj Ghoshal.
                                                    ... for the petitioner.

               Mr. Apalak Basu,
               Mr. Amrit Sinha                ... for the opposite party.




               1.

There is a typographical mistake in the Judgement dated 04.09.2024. The name of the learned counsel appearing on behalf of the petitioner in CRR No.18 of 2015 is inadvertently recorded as ' Mr. Karan Bapuli' instead of 'Mr. Sachit Talukdar' and should be read as 'Mr. Sachit Talukdar' and also the name of the learned counsel appearing on behalf of the opposite party is inadvertently recorded as 'Mr. Amrita Sinha' instead of 'Mr. Amrit Sinha' and should be read as ' Mr. Amrit Sinha'.

2. Department is directed to make necessary correction.

3. Other portion of the Judgement dated 04.09.2024 shall remain unaltered.

4. Let this order be treated as part of the Judgment dated 04.09.2024.

(Bibhas Ranjan De, J.)