Smt. Bani Chakraborty vs Sri Sarban Kumar Chakraborty
2023 Latest Caselaw 1107 Cal

04      09.02.2023                          FA 45 of 2021
                                                  with
Ct-08                                     I.A No. CAN 3 of 2022

                                       Smt. Bani Chakraborty
                                                Vs.
                                   Sri Sarban Kumar Chakraborty
ar

                        Mr. S.T Mina
                                   ... For the Appellant/Wife

                        Mrs. Shohini Chakrabarty
                        Mr. Koustav Bagchi
                        Mr. Debayan Ghosh
                        Ms. Priti Kar
                                     ... For the Respondent/Husband

This matter has come up at the instance of the respondent/husband for correction of the order dated 6th February, 2023. In the second line of 4th paragraph of the order dated 6th February, 2023 "Rs.25,000/- has been inadvertently typed as Rs.25 lakhs." It should be read as "Rs.25,000/- which ...... in this proceeding." In the second line of 6th paragraph of the said order dated 6th February, 2023 "Rs.1.60 lakhs has been inadvertently typed as Rs.1.65 lakhs." It should be read as "Rs.1.60 lakhs, in aggregate, ...... trial court." Let both the mistakes be corrected. Let the same be part and parcel of the order dated 6th February, 2023.

The other portions of the judgment dated 6th February, 2023 shall remain unaltered.

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