Parbati Jana vs Anupama Sahoo & Ors
2023 Latest Caselaw 3576 Cal

18.05.2023
Item No.06
Court No.32
Avijit Mitra
                               FA 67 of 2023
                                   with
                            IA No. CAN 3 of 2023

                             Parbati Jana
                                - Versus -
                           Anupama Sahoo & ors.


                     Mr. Mukteswar Maity,
                     Mr. Nupur Chaudhuri
                                ....for the appellant
                     Mr. Shyamal Chakraborty,
                                ...for the respondent nos.2 (a) to 2 (f)

Affidavit of service, as filed, be kept on record.

Records reveal that the present appeal had been

dismissed by a judgment dated 8th May, 2023. After

such dismissal, the present application has been filed

praying for necessary correction in the judgment.

Mr. Chakraborty, learned advocate appearing for

the applicants in the present application being the

respondent nos. 2(a) to 2(f) in the appeal submits that at

the time of hearing he had erroneously submitted before

this Court that the portion of plot no.704 had been

assessed to be of 'Rs.3 lakhs'. The assessed amount

would be 'Rs.2,25,000/-'.

In view thereof, in the third line of paragraph 12

of the judgment dated 8th May, 2023, the assessed

amount be incorporated as 'Rs.2,25,000/-' in place and

stead of 'Rs.3 lakhs'.

Office is directed to effect necessary correction in

the judgment dated 8th May, 2023.

The other portions of the judgment shall remain

unaltered.

The application being IA No.CAN 3 of 2023 is,

accordingly, disposed of.

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