Sri Somesh Ch. Bhattacharyya vs Prosun Kumar Bhattacharyya & Ors
2023 Latest Caselaw 656 Cal/2

ORDER SHEET In EC/171 of 2014

IN THE HIGH COURT AT CALCUTTA Ordinary Original Civil Jurisdiction ORIGINAL SIDE

SRI SOMESH CH. BHATTACHARYYA VS PROSUN KUMAR BHATTACHARYYA & ORS.

BEFORE:

The Hon‟ble Justice Bibhas Ranjan De Date: 14th March, 2023

Appearance:

Mr. Deep Narayan Mukherjee, Adv.

....... For the decree-holder

Shaunak Ghosh, Adv.

Janardhan Mondal, Adv.

.......for the judgement-debtor/ defendant no. 2(a), 2(b) & 2(c)

Some typographical mistakes have been pointed out in the judgement

passed on 02.03.2023 in connection with EC No. 171 of 2014. Accordingly,

necessary correction is being carried out as follows:-

In paragraph 3 (in the 4th line) the word „11th January‟ be replaced by „7th

March‟.

In paragraph 4 (in the 3rd line) the word „APOT‟ be replaced by „APO‟. The

figures „4223‟ (in the 4th line) be replaced by the figures „423‟.

In paragraph 4 sub-para A (in 2nd line) the word „challenged to the‟ be

inserted after the words „re-opened in view of the‟.

In paragraph 5 sub-para C (in the 2nd line) the words „Post-Degree‟ be

replaced by the word „Post-Decree‟.

In paragraph 6 ( in the 1st line) the date „18.20.2018‟ be replaced by the date

„18.02.2018‟.

In paragraph 7 sub-para A (in the 1st line) the word „passed‟ be replaced by

the word „confirmed‟.

In page 12 paragraph c (in the 1st line) the word „singed‟ be replaced by the

word „signed‟.

In page 12 paragraph d (in the 1st line) the date „30.05.2008‟ be replaced by

the date „31.05.2008‟.

In page 12 paragraph f (in the 4th line) the word „ownered‟ be replaced by the

word „honoured‟. And in the 3rd line the words „defendant no. 1‟ be replaced by

the words „defendant no. 2‟.

In paragraph 16 (in the 7th line) the figure „136‟ be replaced by the figure

„1361‟.

In paragraph 17 (in the 2nd line) the word „substituted‟ be replaced by the

word „original‟.

In paragraph 17 (in the 2nd line) the figure „2019‟ be replaced by the figure

„2009‟.

In paragraph 17 (in the 4th line) the figure „2019‟ be replaced by the figure

„2009‟.

In paragraph 21 (in the last line) the figure „19.12.207‟ be replaced by the

figure „2007‟.

In paragraph 27 (in the 3rd line) the word „if‟ be replaced by the word „is‟.

In paragraph 28 (in the 2nd line) after the words „in respect of‟ the words

„South West tenanted portion of‟ be inserted.

In paragraph 28 ( in the 4th line) after the word " Lot „B‟ " the words „of

„Kerseong‟ be inserted.

In paragraph 28 ( in the 4th line) after the words "Lot „C‟ " the words „of Ghoom

property‟ be inserted.

In paragraph 28 (in the 5th line) the words "property of Lot „A‟ " be replaced by

the words „respective properties‟.

Department is directed to incorporate necessary correction in the judgment

passed on 02.03.2023 in connection with EC No. 171 of 2014.

All other portion of the judgment will remain unchanged.

[BIBHAS RANJAN DE, J.]