M/S. Neo Built Corporation vs Union Of India
2023 Latest Caselaw 1667 Cal/2

OCD-3
                               ORDER SHEET
                                EC/272/2022
                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE
                            (Commercial Division)

                       M/S. NEO BUILT CORPORATION
                                  Versus
                              UNION OF INDIA

  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 25th July, 2023.

Appearance:

Mr. Sabyasachi Sen, Adv.

..for the decree-holder

Ms. Aparna Banerjee, Adv.

...for the judgment-debtor

The Court: Learned counsel appearing for the Union of India seeks

correction of two figures mentioned in paragraph 12 of the judgment dated 10th

July, 2023.

The advocate-on-record of the petitioner is present.

Paragraph 12 of the judgment should read as "EC 272 of 2022 is

accordingly disposed of by directing the award-debtor Union of India/Metro

Railway to make payment of the balance amount of Rs.38,89,885/-

(Rs.3,88,98,848 - Rs.3,50,08,963/-) to the award-holder within three weeks

from date."

Let these corrections be incorporated in the judgment and be made

part thereof.

(MOUSHUMI BHATTACHARYA, J.)

bp.