ENFORCEMENT DIRECTORATE Vs. PARTHA CHATTERJEE

JUDGEMENT

(1.) Leave is granted to the learned Advocate for the opposite party to move the instant application as unlisted matter.

(2.) The instant application is filed praying for appropriate order/orders in connection with CRR 2665 of 2022 which has already been disposed of by this Court on 24/7/2022.

(3.) It is submitted by Mr. Debashish Roy, learned Advocate for the opposite party that this Court in its judgment/order dtd. 24/7/2022 at page 2 stated that the opposite party is an FIR named accused in Case No.RC0102022A0002 dtd. 5/4/2022. However, the opposite party is not an FIR named accused in the above mentioned case. In support of his contention, he refers to a copy of the First Information Report of the above mentioned case.