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Hasiba Bibi vs Unknown
2021 Latest Caselaw 1462 Cal

Citation : 2021 Latest Caselaw 1462 Cal
Judgement Date : 18 February, 2021

Calcutta High Court (Appellete Side)
Hasiba Bibi vs Unknown on 18 February, 2021

Court No.

C.R.R. 4022 of 2017 Item 50 CRAN 1 of 2021 ssi

18.02.

In the matter of:- Hasiba Bibi

Mr. D. P. Samanta ...for the petitioner/wife Mr. Samrat Das ...for the applicant/opposite party no.1

Leave is granted to correct the cause title of the

application being CRAN 1 of 2021.

Learned counsel appearing on behalf of the

applicant/husband submits that some inadvertent

typographical errors have crept into the judgment and

order dated 14. 02.2020 passed by this Court in CRR No.

4022 of 2017. At the second and third lines of the second

page of the said order, instead of the sum mentioned as

"Rs. 1,500/- (one thousand five hundred only)", it should

actually be "Rs. 1,000/-". At the sixth line of the last page

of the said order, instead of the sum mentioned as "Rs.

1500/-", it should actually be "Rs. 1000/-". The learned

trial Court had actually granted maintenance allownances

at the rate of Rs. 1,000/- per month for the wife and Rs.

500/- for the child, respectively.

Learned counsel appearing on behalf of the

petitioner/wife supports the contentions of the learned

counsel for the applicant/husband in this regard and

submits that the correction needs to be effected.

It appears that some inadvertent typographical

errors have crept into the said order dated 14.02.2020. At

the second and third lines of the second page of the said

order, instead of the sum mentioned as "Rs. 1,500/- (one

thousand five hundred only)", it should actually be "Rs.

1,000/-". At the sixth line of the last page of the said

order, instead of the sum mentioned as "Rs. 1500/-", it

should actually be "Rs. 1000/-".

The above referred inadvertent typographical errors

are hereby corrected and the order dated 14.02.2020 shall

always be read conjointly with this order.

CRAN 1 of 2021 is disposed of.

Urgent photostat certified copies of this order may

be delivered to the learned Advocates for the parties, if

applied for, upon compliance of all formalities.

(Jay Sengupta, J.)

 
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