7.06.23 vs Sl-3-4 Smt. Bishakha Saha & Ors
2023 Latest Caselaw 3707 Cal

                               FA 28 of 2023
                        Sri Ananda Gopal Saha & Ors.
07.06.23                             v.
 Sl-3-4                  Smt. Bishakha Saha & Ors.
 Ct.32
 (S.R.)                                and

                                FA 84 of 2023
                             Murari Saha & Ors.
                                     v.
                          Smt. Bishakha Saha & Ors.


           Mr. Syed Julfikar Ali                 ... for the appellants.

           Mr. Dyutiman Banerjee
                                ... for the respondent nos.1 to 3.

By reason of typographical errors in 9th and 10th

line of page no. 3 the judgment dated 18th May, 2023 and

in 3rd and 4th line of page no. 4 of that judgment, the

quantum of land being '1.32 dec. and 1.25 dec.' have

been erroneously incorporated in place and stead of '1.32

acres and 1.25 acres' and the number of the appeal

appearing in the 2nd line of the last paragraph of page

no.3 has been erroneously incorporated as 'F.A.T. no.262

of 2023' in place and stead of 'F.A. 84 of 2023' and in

the cause title of the judgment, the number of the appeal

being 'FAT 261 of 2022' should be recorded as 'FA 84 of

2023'.

Office is directed to effect necessary correction.

There shall, however, be no order as to costs.

Urgent certified photocopy of this order, if applied

for, be supplied as expeditiously as possible.

(Partha Sarathi Chatterjee, J.) (Tapabrata Chakraborty, J.)