S. T. P. Limited vs Nirmaljit Singh Hoon
2024 Latest Caselaw 2912 Cal/2

Calcutta High Court

S. T. P. Limited vs Nirmaljit Singh Hoon on 11 September, 2024

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                               ORDER SHEET

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

                             IA No. GA/1/2003
                          (Old No. GA/3506/2003)
                                     In
                               CS/1034/1987

                             S. T. P. LIMITED
                                    -VS-
                         NIRMALJIT SINGH HOON


  BEFORE:
  The Hon'ble JUSTICE KRISHNA RAO

Date : September 11, 2024.

Appearance :

Mr. Gourav Khaitan, Adv.

Mr. Anunoy Basu, Adv.

...for the plaintiff

The Court: The matter is listed as 'To Be Mentioned' for correction

in the judgment passed by this Court on 24 th January, 2024.

Counsel for the plaintiff submits that in page no.16 paragraph 30

line nos.7, 8 and 9 it has been recorded as 'Special Officer' instead of

'Special Referee'. Counsel for the plaintiff also points out that in paragraph

31 line no.1 the date has been wrongly recorded as '5th November, 2023'

instead of '5th November, 2003'.

Considered the submission made by the counsel for the plaintiff.

Perused the documents.

In page no.16 paragraph 30 line nos.7, 8 and 9, the word 'Special

Officer' shall be read as 'Special Referee' and in paragraph 31 line no.1 the

date shall be read as '5th November, 2003' instead of '5th November, 2023'.

Let these corrections be incorporated with the judgment dated 24th

January, 2024.

(KRISHNA RAO, J.)

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