Seema Agarwal vs The State Of West Bengal & Anr
2023 Latest Caselaw 3155 Cal

02.05. 2023 item No.16 n.b.

ct. no. 551 CRR 2199 of 2018

Seema Agarwal Vs.

The State of West Bengal & Anr.

Ms. Chandreyi Alam, ... for the petitioner.

Heard the learned advocate for the petitioner at length.

The submission the learned advocate for the petitioner is taken on

record to the effect that at page 7 of the affidavit-in-reply filed by

the petitioner(affidavit shown on December 24, 2021). It has been

erroneously printed the arrear amount to be Rs.39934/-. The

correct amount would be Rs.309934/-.

Heard the learned advocate for the petitioner at length.

None appears on behalf of the opposite party. During the argument

the Judgment of the Hon'ble Supreme Court passed in Rajnesh Vs.

Neha & Ors. was produced. Let the citation be taken on record.

List the matter tomorrow i.e. 03.5.2023 for further

hearing.

All parties shall act on the server copy of this order duly

downloaded from the official website of this Court.

( Subhendu Samanta, J.)