Smt.Chandra Devi Bothra & Ors vs The State Of West Bengal
2024 Latest Caselaw 2099 Cal/2

Calcutta High Court

Smt.Chandra Devi Bothra & Ors vs The State Of West Bengal on 19 June, 2024

Author: Sugato Majumdar

Bench: Sugato Majumdar

OD-3

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


                                 CS/191/1997

                    SMT.CHANDRA DEVI BOTHRA & ORS.
                                  VS
                       THE STATE OF WEST BENGAL


  BEFORE:
  The Hon'ble JUSTICE SUGATO MAJUMDAR

Date : 19th June, 2024.

Appearance:

Mr. Varun Kothari, Adv.

..for the plaintiffs

Mr. P. K. Nandi, Adv.

..for defendant no.3

Mr. Paritosh Sinha, AOR ..for State

The Court:- As prayed for by the parties, in the Judgment dated 13th

June, 2024, some necessary corrections should be incorporated in the

following manner which are as follows:-

In the front portion of cause title of the said Judgment, instead of the

name of Plaintiffs being 'SMT. CHANDRA DEVI BOTHRA & ORS.', it should be

read as 'SAGARMAL BOTHRA & ORS.'

In the appearance portion of the first page of the said Judgment, the

name of 'Mr. Paritosh Sinha, AOR' should be incorporated in between the

names being 'Ms. Noelle Banerjee, Adv. and Mr. Shourya Samanta, Adv.'.

In the last line of the first paragraph at page 19, in the first line of third

paragraph at page 21 and in the first line of the second paragraph at page 22 of

the said Judgment, instead of 'Mr. Banerjee', it should read as 'Ms. Banerjee'.

In the last paragraph at page 31 of the said Judgment, the year shall be

read as '1969' instead of the year '1961'.

Let the aforesaid corrections be rectified and incorporated in the

Judgment dated 13th June, 2024.

The concerned Department is directed to do the needful.

(SUGATO MAJUMDAR, J.)

D.Ghosh AR(CR)