The State Of West Bengal And Ors vs Board Of Trustees For The Port Of Kolkata ...
2024 Latest Caselaw 113 Cal/2

Calcutta High Court

The State Of West Bengal And Ors vs Board Of Trustees For The Port Of Kolkata ... on 16 January, 2024

Author: Debangsu Basak

Bench: Debangsu Basak

OD 1


                               ORDER SHEET

                               APO/123/2020

                      IN THE HIGH COURT AT CALCUTTA
                       CIVIL APPELLATE JURISDICTION
                               ORIGINAL SIDE

                 THE STATE OF WEST BENGAL AND ORS.
                                VS
         BOARD OF TRUSTEES FOR THE PORT OF KOLKATA AND ORS.



  BEFORE:
  The Hon'ble JUSTICE DEBANGSU BASAK
                   AND
  The Hon'ble JUSTICE MD. SHABBAR RASHIDI

  Date: 16th January, 2024.




                                                                     Appearance:
                                                  Mr. Samrat Sen, Sr. Adv., AAAG
                                              Mr. Sirsanya Bandyopadhyay, Adv.
                                                           Mr. Indranil Roy, Adv.
                                                       Mr. Arindam Mandal, Adv.
                                                         Mr. Paritosh Sinha, Adv.
                                                               ...for the appellant

                                                             Mr. Pranit Bag, Adv.
                                                         Mr. Snehashis Sen, Adv.
                                                             ...for the respondent

Mr. Aloke Kumar Ghosh, Adv.

Mr. Dilip Kumar Chatterjee, Adv.

...for the K.M.C.

The Court: Appellant seeks corrections in the judgment and order dated

December 19, 2023, upon notice to the respondents.

The proposed corrections are not being opposed by the respondents.

The corrections sought for are errors apparent on the face of the record

and are, therefore, allowed.

In the name of appearance of the learned counsel for the Appellant, 'Mr. S.

Bandyopadhyay, Advocate, be replaced with 'Mr. Sirsanya Bandyopadhyay' and

also in the name of appearance of the learned counsel for the Port Trust, 'Mr.

Pramit Bag' Advocate, be replaced with 'Mr. Pranit Bag'.

In page 3, 'schedule A, B1 and B2' be replaced with 'schedule A, B and C'.

In page 10, the figure '29.26' be replaced with '114.24'.

In page 20, the first word in paragraph 33 be replaced with 'K.M.C.'

The department will incorporate such corrections in the judgement and

order dated December 19, 2023.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

B.Pal