Ct-08 Abdus Samad & Ors vs Abdul Aziz & Ors
2022 Latest Caselaw 6858 Cal

02      22.9.2022                        FA 348 of 2013

Ct-08                                    Abdus Samad & Ors.
                                                Vs.
                                          Abdul Aziz & Ors.


ar

This matter has come up for correction at the instance of the department.

In the order dated 14th September, 2022, the order recorded in CAN 1899 of 2018 (at page no.

3), the name of the minor son was inadvertently recorded as "Abdullah Jaan Baquee" instead of "Abdul Jaan Baquee". It should be read as "Abdul Jaan Baquee, minor son of deceased Abdus Samad be added as parties ...... said application."

Let the mistake be corrected.

Let the same be part and parcel of the judgment dated 14th September, 2022. The other portions of the judgment dated 14th September, 2022 shall remain unaltered. In view of the aforesaid correction, time to carry out the necessary amendment is extended till one week from date.

(Uday Kumar ,J.) (Soumen Sen, J.)