Soumik Bhattacharjee And Ors vs The Honble High Court At Calcutta And Ors
2025 Latest Caselaw 2672 Cal/2

Calcutta High Court

Soumik Bhattacharjee And Ors vs The Honble High Court At Calcutta And Ors on 18 September, 2025

OD- 1
                               ORDER SHEET

                    IN THE HIGH COURT AT CALCUTTA
                   CONSTITUTIONAL WRIT JURISDICTION
                             ORIGINAL SIDE

                           WPO/380/2024
                   SOUMIK BHATTACHARJEE AND ORS
                                VS
             THE HONBLE HIGH COURT AT CALCUTTA AND ORS.


BEFORE:
The Hon'ble JUSTICE PARTHA SARATHI CHATTERJEE
Date: 18th September, 2025.

                                                                  Appearance:
                                                      Mr. Jaydip Kar, Sr. Adv.
                                                 Mr. Tanoy Chakraborty, Adv.
                                                             ..for respondent.

The Court :- This matter has been listed at the instance of Mr. Tanoy

Chakraborty, Advocate appearing for the respondent.

Mr. Chakraborty pointed out that in the cause title of the judgment

dated 7th August, 2025, the name of the senior Advocate `Mr. Jaydip Kar' has

been erroneously recorded as `Mr. Joydip Kar, Sr. Adv.' and the name of the

learned Advocate `Mr. Tanoy Chakraborty' has been erroneously recorded as

`Mr. Tanmoy Chakraborty'.

Such correction is ministerial in nature and accordingly, Office is

directed to make necessary correction in the cause title of the judgment dated

7th August, 2025.

This order should be read in conjunction with the judgment and order

dated 7th August, 2025.

(PARTHA SARATHI CHATTERJEE, J.)

JM