Radha Bhattad vs Rashmi Cement Limited
2023 Latest Caselaw 2535 Cal/2

OCD-4
                                ORDER SHEET

                               IA NO: GA/1/2023
                                       In
                                RVWO/34/2023

                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Commercial Division)

                             RADHA BHATTAD
                                  Versus
                          RASHMI CEMENT LIMITED

  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
  Date : 5th September, 2023.

                                                                      Appearance:
                                                           Mr. Dyutimoy Paul, Adv.
                                                                ...for the petitioner

                                                              Mr. Rishav Dutt, Adv.
                                                               ...for the respondent

The Court: The judgment was delivered on 1st September, 2023.

Paragraph 4 of the judgment should read as "Learned counsel appearing

for the review applicant...vests the High Court with the power to correct its

records which would also include the power to review its judgment and orders".

A line in paragraph 13 of the judgment beginning with the words "The

term..." should read as "The term "Courts of records" does not simply mean

keepers of records but that the High Courts have an obligation, indeed a duty,

to maintain correct records within its jurisdiction in accordance with law".

Let these corrections be incorporated in the judgment dated 1st

September, 2023 and be treated as part thereof.

(MOUSHUMI BHATTACHARYA, J.)

R.Bhar