Kaushik Ghosh vs Shatarupa Ghosh @ Shatarupa ...
2021 Latest Caselaw 5531 Cal

Court No.

C.R.R. 3428 of 2018 Sl 1,2,3 With Ssi CRR 1267 of 2019 07.10.

IA NO: CRAN 1 of 2021 2021.

Kaushik Ghosh

-vs-

Shatarupa Ghosh @ Shatarupa Brahma With CRR 2264 of 2019 Shatarupa Ghosh @ Shatarupa Brahma

-vs-

Kaushik Ghosh

Mr. Sekhar Kr. Basu Mr. Soubhik Mitter Ms. Arushi Rathore Ms. Rajnandini Das

.....for the petitioner in CRR 3428 of 2018, CRR 1267 of 2019

Mr. Sekhar Kr. Basu Mr. Soubhik Mitter Ms. Arushi Rathore Ms. Rajnandini Das

.....for the opposite party in CRR 2264 of 2019 Mr. Ayan Bhattacharyya Ms. Sreeparna Das Mr. Supreem Naskar ...for the petitioner in CRR 2264 of 2019/for the o.p. in CRR 1267 of 2019 & CRR 3428 of 2018

It appears that certain inadvertent typographical

and clerical errors have crept into the judgment and order

dated 01.10.2021 passed by this Court.

The said errors including an omission and the

consequent corrections that are to be given effect to are

described as under :

) (a) At the 4th line of paragraph no. 1 at page 2 of the

judgment and order, the following words shall be added

after the word 'challenging' - "an interim order of the

revisional Court, which only partly modified".

) (b) At the 14th line of paragraph no. 1 at page 2 of the

judgment, the amount "Rs. 50,000/-" shall be deleted and

be replaced by "Rs. 15,000/-"

(c) At the 8th line of paragraph no. 3 of the judgment at

page 3, the word "arrested" shall be deleted and be

replaced by the word "interrogated".

) (d) At the 5th line of paragraph no. 23 at page 17 of the

judgment, the amount "Rs. 40,000/-" shall be deleted and

be replaced by "Rs. 50,000/".

The said judgment and order dated 01.10.2021 is

hereby corrected to the above effect.

This order shall be treated as a part of the judgment

and order dated 01.10.2021 and thus, the judgment shall

always be read conjointly with this order.

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.)