BASUDEV MONDAL Vs. STATE OF WEST BENGAL
LAWS(CAL)-2003-7-34
HIGH COURT OF CALCUTTA
Decided on July 10,2003

BASUDEV MONDAL Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

D.P.Kundu, J. - (1.) Affidavit-of-service filed in Court, be kept on record.
(2.) By consent of parties, the application for addition of parties being CAN 4627/2003 is treated as on Day's list and the applicants in the said application are added as party-respondents in this writ proceeding.
(3.) The Department is directed to correct the cause title accordingly by adding the names mentioned in the application as party-respondents.;


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