(Sourav Sarkar vs Hirak Ranjan Sarkar & Anr.)
2022 Latest Caselaw 8216 Cal

    7
12.12.2022
Ct. No. 32
   rrc


                                 FMA 437 of 2022

                  (Sourav Sarkar Vs. Hirak Ranjan Sarkar & Anr.)


                 Ms. Debjani Sengupta
                                             ..... For the appellant

                 Mr. Jayanta Samanta
                 Md. Sarwar Jahan
                 Mr. Shahzad Noor Thander
                                     ..... For the respondent no. 1

By reason of a typographical error in the 36th line of

the 3rd paragraph of the judgment dated 2nd December,

2022, the date has been incorporated as '15.10.2020' in

place and stead of '16.10.2020'.

Office is directed to effect necessary correction in the

judgment dated 2nd December, 2022.

This rectification shall be deemed to have been

incorporated in the judgment dated 2nd December, 2022.

The other portions of the judgment shall remain

unaltered.

Urgent photostat certified copy of this order, if

applied for, be supplied to the parties, upon compliance

of all requisite formalities.

(Partha Sarathi Chatterjee, J.) (Tapabrata Chakraborty, J.)