Subham Roy Choudhury vs Sreejoyee Chakraborty
2021 Latest Caselaw 4433 Cal

27.08.2021

Mithun Ct.No.09.

CRR/2303/2019

(Via Video Conference)

Subham Roy Choudhury Vs.

Sreejoyee Chakraborty

Mr.Ajoy Roy Chowdhury, Adv.

...for the Petitioner.

It is submitted by the learned Advocate for the petitioner

that in the order dated 12 th April, 2021, there is typographical

error in Paragraph 2 of the said judgment where it is written, "it

is not disputed by the petitioner that the opposite party is his

legally married wife .....". According to the learned Advocate for

the petitioner the word 'not' inadvertently recorded and it

should be omitted.

I have heard the learned Advocate for the petitioner. The

case of the petitioner is that the marriage between the petitioner

with his wife was solemnized and subsequent to marriage he

came to know that she was sulfuring from advance stage of

cancer for 9 years prior to her marriage. Entire fact was

recorded in the order dated 12 th April, 2021. Solemnization of

marriage was not disputed. Therefore, in Paragraph 2 of the

judgment is found to be correctly recorded and no portion of the

said order amounts to clerical or ministerial error. Therefore,

the prayer of the petitioner is rejected.

( Bibek Chaudhuri, J. )