Kabita Dey (Nee Sen) vs Ar Sri Samir Kumar Sen
2023 Latest Caselaw 1807 Cal

01      17.03.2023                     FMAT 244 of 2018
Ct-08
                                                 with
                                        I.A No. CAN 3 of 2022

                                       Kabita Dey (nee Sen)
                                                Vs.
ar                                     Sri Samir Kumar Sen


                        Mr. Dhiraj Trivedi
                        Mr. Bikash Kumar Singh
                                    ... For the Appellant

                        Mr. Asit Baran Raut
                        Mr. Tuhin Subhra Raut
                        Ms. Ishita Raut
                                    ... For the Respondent

Re: CAN 3 of 2022

This is an application for correction of the judgment and order dated 27th April, 2022 where LA case no. has been inadvertently transcribed as LA Case No. 7 of 1994 instead of LA Case No. 7 of 1993. Wherever in the said order dated 27th April, 2022 LA case number mentioned as LA Case No. 7 of 1994 should be read as LA Case No. 7 of 1993.

Let the mistake be corrected.

Let the same be part and parcel of the order dated 27th April, 2022.

The other portions of the order dated 27th April, 2022 shall remain unaltered. CAN 3 of 2022 is accordingly disposed of. Mr. Asit Baran Raut, learned counsel representing the respondent, submits that in the order dated 27th April, 2022 we have directed the learned Chief Judge, inter alia, to fix a date for evidence and cross-examine the witnesses produced in support of the LA case. Mr. Raut submits that neither the applicant nor any attesting witnesses are presently available.

We only observe that the said fact to be brought to the notice of the learned Chief Judge and the learned Chief Judge would decide the said issue, if raised.

(Ajoy Kumar Mukherjee, J.) (Soumen Sen, J.)