The Bengal Freemasons' Trust ... vs The President
2023 Latest Caselaw 204 Cal/2

OD-85
                                ORDER SHEET

                                CS/171/2018

                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE

          THE BENGAL FREEMASONS' TRUST ASSOCIATION
                             -VS-
THE PRESIDENT, DISTRICT GRAND LODGE OF MARK MASTER MASONS' O


  BEFORE:
  The Hon'ble JUSTICE KRISHNA RAO

Date : January 19, 2023.

Appearance:

Mr. Aniruddha Mitra, Adv.

Mr. R. L. Mitra, Adv.

Ms. Priyanka Dhar, Adv.

...for the plaintiff

The Court: Counsel for the plaintiff is present.

Counsel for the plaintiff has filed the written notes of submission.

Let the same be kept with the record.

Counsel for the plaintiff submits that in prayer (a) of the plaint at

page 40, line no.4 and line no.6 there will be an interchange in connection

with annexure numbers and as such at page 40, line no.4 instead of

annexure 'N' it should be read as annexure 'O' and in line no.6 at page 40

annexure should be read as 'N' instead of annexure 'O'.

Considered the prayer made by the counsel for the plaintiff. Prayer

is allowed to make appropriate corrections in the plaint.

Argument concluded.

Fix for judgment.

(KRISHNA RAO, J.)

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