Basudeb Samanta @ Basudev Samanta vs Samir Samanta & Ors
2022 Latest Caselaw 7819 Cal

SL
No.21-
23
Court
          24.11.2022
                                      SAT 81 of 2018
No. 11
G.S.Das
                                            With
                            CAN 1 of 2018 (Old No. 5987 of 2018)
                                       CAN 2 of 2022
                                           With
                                      SAT 82 of 2018
                                           With
                                      SAT 83 of 2018
                                            With
                            CAN 1 of 2018 (Old No. 5991 of 2018)
                                  Basudeb Samanta @ Basudev Samanta
                                                 -Vs-
                                         Samir Samanta & Ors.

                       Mr. Abhisek Banerjee

                                                ... for the Appellant
                       Mr. Syed Arif Ahmed
                                                    ... for the Respondents

Party/Parties is/are represented in the order of their

name/names as printed above in the cause title.

Mr. Banerjee, Learned Counsel, appearing on behalf

of the appellant, submits that there is discrepancy in the

Judgment and Decree as regards the names of the parties.

Considering the above fact, The Stamp Reporter of

this Hon'ble Court is directed to furnish a fresh Report by

10 days from this day.

Let the matter appear after the arrival of the fresh

report from the Stamp Reporter.

Liberty to mention.

All parties shall act on a server copy of this order

duly obtained from the official website of the Hon'ble High

Court, Calcutta.

(Supratim Bhattacharya, J.)