Ct-08 Smt. Mamoni Pal (Biswas) vs Sri Samir Pal
2022 Latest Caselaw 4811 Cal

02      26.07.2022                        FMAT 107 of 2022

Ct-08                                 Smt. Mamoni Pal (Biswas)
                                                 Vs.
                                            Sri Samir Pal

                          Ms. Papiya Chattopadhyay
ar                                   ... For the Respondent

This matter has come up for correction of the judgment dated 21st July, 2022.

At page 8 of the judgment dated 21st July 2022 authored by one of us (Soumen Sen, J) where in the last two sentences instead of the words "of the minor" the words "to respondent/father" shall be inserted. It should be read as "interim custody to the respondent/father ...... decided".

Let the mistake be corrected.

Let the same be part and parcel of the judgment dated 21st July, 2022.

The other portions of the judgment dated 21st July, 2022 shall remain unaltered.

(Siddhartha Roy Chowdhury,J.) (Soumen Sen, J.)