RAJYASHREE CHAUDHURI Vs. STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2018-8-241
HIGH COURT OF CALCUTTA
Decided on August 21,2018

Rajyashree Chaudhuri Appellant
VERSUS
STATE OF WEST BENGAL AND ORS. Respondents

JUDGEMENT

JYOTIRMAY BHATTACHARYA,J. - (1.) By our order dated 16th August, 2018 we had disposed of WP 328 of 2018 as also WP 24315 (W) of 2015. The present application has been made on behalf of the State of West Bengal, the prayer wherein is for recall of the order dated 16th August, 2018 (as corrected by order dated August 17, 2018).
(2.) At the very outset, Mr. Joy Saha, learned senior counsel appearing for the writ petitioner, takes the point of maintainability of the present application. He submitted that this is neither an application for review nor for modification.
(3.) On the prayer of the learned Advocate General, we treat this application as one for modification of the aforesaid order.;


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