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Judgment
Biswajit Mohanty, J
This interlocutory application has been filed by the petitioner for change of nomenclature of the present CRLMP to CRLMC.
Heard Mr. Ajay Kumar, learned counsel on behalf of Mr. S. Das, learned counsel for the petitioner and Mr. A.P. Das, learned Additional Standing
Counsel through video conferencing mode.
Mr. Kumar submits that since this is essentially an application under Section 482 Cr.P.C., the present CRLMP be converted to CRLMC.
Mr. Das submits that he has no objection to the prayer made in this application.
Considering the submissions made, the prayer is allowed. Let the present CRLMP be registered as CRLMC and the Registry is directed to do the S.R
accordingly.
The I.A. is disposed of.
Parties may utilize the soft copy of this order available in the High Court’s Website or print out thereof at par with certified copy in the manner
prescribed vide Court’s Notice No.4587 dated 25.3.2020 read with Notice No.4798 dated 15.04.2021.
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