Smt. Shyamali Datta vs Sattya Sandip Dutta
2022 Latest Caselaw 2933 Cal

17.05.2022
 (D/L-08)
   Ct.-18
 (Susanta)

                                   S.A. 145 of 2017

                                  Smt. Shyamali Datta
                                           -Vs-
                                  Sattya Sandip Dutta

                 Mr. Siva Prosad Ghose,
                                       .... For the Appellant.
                 Mr. Sourav Sen,
                                        For the Respondents.

The matter has been brought to the list for

the correction of the judgment and order dated

May 11, 2022 whereby the said appeal was

dismissed.

In the first page at paragraph one of the said

judgment due to typographical mistake the suit

number has been erroneously gone down as

Title Suit No. 1252 of 2010 in stead of 1852 of

2010.

The department is directed to carry out the

necessary correction in the said judgment dated

May 11, 2022 and also in the certified copy of

the said order, if already supplied to the parties.

The other portion of the said order shall

remain unaltered.

Urgent photostat certified copy of this order,

if applied for, be supplied to the parties subject

to compliance with all requisite formalities.

(Biswajit Basu, J.)