DROPADI FABRICS Vs. KUSHAL SARAF

JUDGEMENT

(1.) It is submitted by Md. Sabir Ahmed, learned Advocate for the appellant that by a common judgment dtd. 28/3/2022 two appeals being CRA No.201 of 2019 and CRA No.245 of 2019 were heard and disposed of. Both the appeals were allowed and judgments and orders of acquittal passed in two separate cases, against which the above-mentioned appeals were filed, were set aside. However, in Page 6 of the judgment passed by this Court, inadvertently the order of setting aside of the judgment passed by the Metropolitan Magistrate, 20th Court, Calcutta in CN/0092442 of 2016, corresponding to T.R.No.5816 of 2016 dtd. 29/11/2018 was not recorded.

(2.) In view of such circumstances, the following paragraphs be made part of the judgment dtd. 28/3/2022:-

(3.) The above mentioned paragraph be made part of the judgment dtd. 28/3/2022 and the same be incorporated in the judgment dtd. 28/3/2022. The judgment passed by this Court which was uploaded in the server be deleted and after necessary correction, the fresh judgment duly signed by this Court be uploaded in the server.