Calcutta High Court (Appellete Side)
Cl (Arju Begam vs State Of West Bengal & Ors.) on 14 November, 2019
1 492 14.11.2019
W.P.L.R.T. 119 of 2019 CL (Arju Begam vs. State of West Bengal & Ors.) pg Mr. Sourav Chatterjee Mr. Nemai Chandra Betal.......for the petitioner The impugned order, we are informed by Mr. Chatterjee, learned advocate for the petitioner was passed on O.A. 1440 of 2018 (LRTT); however, the certified copy reveals that such order was passed on O.A. 1140 of 2018 (LRTT). A fresh application for certified copy has been made, which he seeks to annex to the writ petition upon the same being obtained. Hence, an adjournment is prayed.
The prayer stands allowed.
List the writ petition on December 05, 2019. ACO In the meanwhile, the learned advocate for the petitioner shall be at liberty to annex to the writ petition the certified copy of the impugned order showing that the same was passed on O.A. 1440 of 2018 (LRTT). He shall also be at liberty to effect corrections in the prayer clauses of the writ petition as well as the cause title and paragraph 28 thereof.
(PROTIK PRAKASH BANERJEE, J.) (DIPANKAR DATTA, J.)