Calcutta High Court (Appellete Side)
Sharmistha Chowdhury & Anr vs The State Of West Bengal & Anr on 15 November, 2018
Author: Shivakant Prasad
Bench: Shivakant Prasad
1
C.R.A.N.No.2208 of 2018
15.11.2018C.R.R. No. 602 of 2017 rc. With C.R.R.No. 1341 of 2017 In the matter of: Sharmistha Chowdhury & Anr.
Versus The State of West Bengal & Anr. The attention of this Court is drawn towards the typographical error which took place in the order dated October 09, 2018 and the same is corrected as follows :-
In the cause title the application number being "CRAN 2206 of 2018" is deleted and the application number "CRAN 2208 of 2018" is incorporated therein.
The application being "CRAN No. 2206 of 2018"mentioned below the appearing of the learned advocate in the first page of the order dated October 09, 2018 is deleted and the application number "CRAN No. 2208 of 2018" is incorporated therein.
The department is directed to take steps accordingly. Urgent photostat certified copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(Shivakant Prasad, J.)