Calcutta High Court (Appellete Side)
337W/2013 on 9 September, 2013
Author: Ashoke Kumar Dasadhikari
Bench: Ashoke Kumar Dasadhikari
1 09.09.2013
W.P.C.R.C. 337(W) of 2013 ss In W.P. 27337(W) of 2006 ,, Ms. Susmita Sen ....For the petitioner Seen the office report dated 30.08.2013. The alleged contemnor named in the contempt application has been transferred. Learned Counsel appearing for the applicant is directed to correct the cause-title by giving present address of the contemnor.
As it appears from the Office report that typographical error in the Rule dated 6th August, 2013 requires correction and the same is corrected as follows :-
The 13th line of the Rule Sheet the writ petition number has inadvertently been typed as W.P.27377(W) of 2006 in place of W.P. 27337(W) of 2006. Let it be corrected as 'W.P. 27337(W) of 2006'.
The Department is directed to take step accordingly. This order should be treated as part of the order dated 6th August, 2013.
(Ashoke Kumar Dasadhikari, J.) 2