ARIJIT SARKAR Vs. STATE OF WEST BENGAL
LAWS(CAL)-2019-3-179
HIGH COURT OF CALCUTTA
Decided on March 11,2019

Arijit Sarkar Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

Asha Arora, J. - (1.) Learned advocate for the petitioners seeks leave to correct the date of the P.S. case number in the cause title of the C.R.A.N. application.
(2.) Leave sought for is granted.
(3.) Let the correction be made here and now.;


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