Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Calcutta High Court (Appellete Side)

Somnath Chatterjee vs The State Of West Bengal & Ors on 1 December, 2022

Author: Rajasekhar Mantha

Bench: Rajasekhar Mantha

01.12.2022.

Item No. 3.

Court No.13
   ap                           W.P.A. No. 29231 of 2017
                              Somnath Chatterjee
                                      Versus
                         The State of West Bengal & Ors.

                    Mr. Shounak Mukhopadhyay,
                    Ms. Subarnarekha Misra,
                    Ms. Rimpa Das.
                                            ..For the petitioner.


The judgment dated 30th August, 2022 is mentioned for correction.

In the last line of second paragraph at first page of the judgment the expression "subject of Mathematics" shall stand corrected to read as "subject of Physics". In the fourth line of third paragraph at second page of the judgment the expression "Petkatidanga Junior High School, Maynaguri" shall stand corrected to read as "Sovanagar High School (H.S) at Sovanagar, Malda". In the last line of third paragraph at second page of the judgment, the expression "September 8, 2011" shall stand corrected to read as "January 7, 2009". In the fifth line of fourth paragraph at second page the expression "July, 2010"

shall stand corrected to read as "July 28, 2010". In the second line of fifth paragraph at second page the expression "July, 2010" shall stand corrected to read as "July 28, 2010". In the fifth line of sixth paragraph at second page of the judgment the expression "April 2 9, 2013" shall stand corrected to read as "August 4, 2012". In the eighth line of eighth paragraph at third page of the judgment the expression "subject of Mathematics" shall stand corrected to read as "subject of Physics". In the 12th line of eighth paragraph at third page of the judgment the expression "in 2009"

shall stand corrected to read as "in 2007". In the third line of ninth paragraph at third page of the judgment, the expression "Mathematics" shall stand corrected to read as "Physics". In the fifth line of ninth paragraph at fourth page of the judgment the expression "Mathematics" shall stand corrected to read as "Physics". In the eighth line of ninth paragraph at fourth page of the judgment the expression "April 9, 2013" shall stand corrected to read as "August 4, 2012". In the ninth line of ninth paragraph at fourth page of the judgment the expression "May 10, 2013"

shall stand corrected to read as "September 28, 2012".

In the second line of 25th paragraph at fourteenth page of the judgment the expression "examinations in Mathematics" shall stand corrected to read as "examinations in Physics".

Let these corrections be incorporated in the order dated 30th August, 2022.

The other parts of the order dated 30th August, 2022 shall remain unaltered.

3

Department is directed to take steps accordingly.

All parties shall act on the server copy of this order duly downloaded from the official website of this Court.

(Rajasekhar Mantha, J.)