Sl vs Ct.32 Dilip Kumar Das & Ors
2023 Latest Caselaw 3752 Cal

                                    FA 6 of 2018

08.06.23                        Ramesh Lal Das & Anr.
 Sl-01                                    v.
 Ct.32                          Dilip Kumar Das & Ors.
 (S.R.)

           Mr. Arif Ali                     ... for the respondent no.1.

By reason of a typographical error, paragraph 44

has been incorporated in the last page of the judgment

dated 11th April, 2023. The said paragraph be deleted

and the numbers of the subsequent paragraphs be

incorporated as '44' and '45' in place and stead of '45' and

'46' respectively.

Office is directed to effect necessary correction.

The other portion of the said judgment shall remain

unaltered.

Urgent Photostat copy of this order, if applied for,

shall be granted to the parties as expeditiously as

possible, upon compliance of all formalities.

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