Dipak Koruri & Ors vs Pradip Prasad Koruri And Ors
2023 Latest Caselaw 1108 Cal/2

O-34

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

                                    IA No.GA/7/2023
                                           In
                                       ATA/7/2018
                                DIPAK KORURI & ORS.
                                      VERSUS
                           PRADIP PRASAD KORURI AND ORS.

BEFORE :
THE HON'BLE JUSTICE KRISHNA RAO

Date : 1st May, 2023 Appearance:

Mr. Saptarshi Kumar Mal, Adv.

Ms. Suniti Chatterjee, Adv.

...for the petitioner.

The Court : The petitioner has filed the instant application being GA/7/2023

praying for modification of the judgment dated 24th January, 2023.

Counsel for the petitioner submits that in paragraph 10 of the original

application being ATA/7/2018, the beneficiaries' name mentioned in Serial Nos.1, 5

and 7 have expired and their names have been deleted. In the Table mentioned in

Paragraph 3 of the judgment dated 24th January, 2023, the deleted names have also

been mentioned. After the deletion of the name, the share of the Trust has been

distributed accordingly. But at the time of passing of the judgment dated 24th

January, 2023, this Court has mentioned the names of Pranab Koruri, Goutam

Prasad Koruri and Arabinda Prasad Koruri along with their shares.

Considering the submission made by the petitioner and after perusing the

record and judgment dated 24th January, 2023, the names of Pranab Koruri, Goutam

Prasad Koruri and Arabinda Prasad Koruri reflecting at Serial Nos.1, 5 and 7 in the

Table mentioned in Paragraph 3 of the judgment dated 24th January, 2023 are deleted.

This order may be treated as part of the judgment dated 24th January, 2023.

Accordingly, the application being GA/7/2023 is disposed of.

(KRISHNA RAO, J.)

s.pal