Calcutta High Court (Appellete Side)
Naba Kr. Das vs Rajendra Ghatak & Anr on 18 July, 2018
Author: Md. Mumtaz Khan
Bench: Md. Mumtaz Khan
1 02 18.07.2018
C.R.R. 643 of 2018 SB Ct. No. 42 Naba Kr. Das Vs. Rajendra Ghatak & Anr.
Mr. D. Dutt ... For the Petitioner Mr. Rana Mukherjee, ..... For the State It appears from the order dated July 6, 2018 that inadvertent typographical error has occurred towards the period of stay and appearing the matter in the list.
In the second line of fourth paragraph the word 'four weeks' and the last line of the of the fifth paragraph the word 'six weeks' be replaced with 'six weeks' and 'four weeks' respectively.
Other portions of the orders shall remain unchanged. Let this order form part of the order dated July 6, 2018.
(Md. Mumtaz Khan, J.)