Calcutta High Court (Appellete Side)
Rajib Dey vs State Of West Bengal & Ors on 20 May, 2025
2019:CHC-AS:1230 20.05.20252
Ct.No.7 sdas WPA 2673 of 2018 with CAN 2 of 2019 (old No. CAN 5578 of 2019) Rajib Dey Vs. State of West Bengal & Ors.
Mr. Sukanta Chakraborty Mr. Soumya Kanti Sinha Ms. Suparna Das Mr. Anindya Halder ..... for the petitioner This matter has been placed in the list at the instance of the petitioner for rectification of certain typographical errors unintentionally crept in the order dated 2nd May, 2025.
Mr. Chakraborty, learned advocate representing the petitioner, points out that at page no. 3 in the seventh line of paragraph 8 of the order, number of writ petition has been erroneously recorded as "W.P. No. 14482(W) of 2018" in place and instead of "W.P. No. 14481(W) of 2018". He also points out that at page no. 4 in the seventh line of paragraph 13 of that order, the word "not" has been omitted in between the words "were" and "issued".
These abovementioned errors are clerical and ministerial in nature. Office is directed to make 2 2019:CHC-AS:1230 necessary corrections in the order dated 2nd May, 2025 as pointed out in the preceding paragraph.
Other portions of the order shall remain unaltered.
Corrected certified copy of the order be handed over to the parties upon submission of the certified copy, if any, already issued to them.
(Partha Sarathi Chatterjee, J.)