Shrimati Kamalika Mukherjee vs Tanay Sankar Mukherjee
2022 Latest Caselaw 6495 Cal

03      12.9.2022                          FAT 77 of 2021
                                                  with
Ct-08                                     I.A No. CAN 2 of 2021

                                     Shrimati Kamalika Mukherjee
                                                 Vs.
                                       Tanay Sankar Mukherjee
ar

                       Mr. Sourav Sen
                       Mr. Sumitra Das
                       Ms. Riya Chatterjee
                                         ... For the Appellant

                       Mr. Pritam Choudhury
                       Mr. Abhisek Addhya
                                   ... For the Respondent

This matter has come up for correction of the judgment dated 5th September, 2022.

                       At    page     2    of   the   judgment        dated    5th
                    September,       2022 "a       sum       of   Rs.9,00,000/
                    should      be        replaced      by        a    sum      of

Rs.15,00,000/-" It should be read as "Two pay order ...... a sum of Rs.15,00,000/-". At page 3 of the said order "28th November, 2022" should be read as "26th September, 2022". It should be read as "The matter stands adjourned till 26th September, 2022". Let the mistake be corrected.

Let the same be part and parcel of the judgment dated 5th September, 2022. The other portions of the judgment dated 5th September, 2022 shall remain unaltered. In view of the aforesaid correction, time to file application for mutual divorce is extended till one week from date. The matter is returnable on 26th September, 2022.

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