NIRMALENDU JANA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) On the prayer of the learned Advocate-on-record for the petitioner, leave is granted to the petitioner to carry out the necessary corrections to the cause title of the writ petition by rectifying the description of respondent no. 3.

(2.) The affidavit-of-service filed in Court today be kept on record.

(3.) Heard learned counsel for the parties.