Matter : Fma vs Status : Correction
2023 Latest Caselaw 4432 Cal

21.07.2023                                         FMA 433 of 2023

Court         : 04                               Tarak Nath Roy & Anr.
Item          : 01
Matter        : FMA                                       Vs.
Status        : CORRECTION
Bench ID
Transcriber
              : 266048
              : NANDY
                                                   Kusum Roy & Ors.

                             Mr. Ayan Banerjee, Advocate
                                                              ......for the Respondent No. 1

1. This matter is mentioned for correction of typographical and/or ministerial error crept up in the judgment dated 14.07.2023.

2. It is pointed out that in the second line of the last paragraph at page 4 of the said judgment the word 'respondents' has been mistakenly written therein instead of 'appellants'. Similarly in the fourth line the word 'appellants' should be replaced with 'respondents'.

3. In the first line of the third paragraph at page 5 of the said judgment the words 'appellants/plaintiffs' have been wrongly typed instead of 'respondents/ defendants'.

4. Since such mistakes are apparent and ministerial in nature, the same be corrected accordingly. Office is directed to make necessary corrections in the certified copy, if already supplied to the parties.

5. This order should be read conjointly with the judgment dated 14.07.2023.

(Harish Tandon, J.)

(Prasenjit Biswas, J.)