A. T. Gooyee Enterprises vs Nand Lal Rathi
2025 Latest Caselaw 2194 Cal/2

Calcutta High Court

A. T. Gooyee Enterprises vs Nand Lal Rathi on 28 August, 2025

Author: Sugato Majumdar

Bench: Sugato Majumdar

OD-4 wt.5
                      IN THE HIGH COURT AT CALCUTTA
                            [Commercial Division]
                               ORIGINAL SIDE

                                 CS/258/2009
                               IA NO: GA/8/2025
                         A. T. GOOYEE ENTERPRISES
                                       VS
                                NAND LAL RATHI
                                     WITH
                                  EOS/1/2010
                                NAND LAL RATHI
                                       VS
                 M/S. A. T. GOOYEE ENTERPRISES AND ORS.
  BEFORE:
  The Hon'ble JUSTICE SUGATO MAJUMDAR

Date : 28th August, 2025.

Appearance:

Mr. Pradip Sancheti, Adv.

Mr. Jatan Monga, Adv.

...for the Plaintiff

Mr.Siddhartha Lahiri, Adv.

..for the Defendants

The Court:- As prayed for by both the parties, necessary corrections in

the Judgment dated 25th August, 2025, should be incorporated in the following

manner which are as follows:-

At the cause title portion, in EOS/1/2010, the name of the defendant

should be "M/S. A.T. GOYEE ENTERPRISES AND ORS." instead of "M/S. A.T.

GOOYEE ENTERPRISES AND ORS."

In the appearance portion, the name of one Advocate of the Plaintiff

should be "Mr. Jayjit Ganguly, Adv." instead of "Mr.Joyjit Ganguly, Sr. Adv.".

At page 2 in the third line of 4th paragraph, the word "building" should be

corrected as "basement".

At page 3, in the first line of 2nd paragraph, the first sentence should be

"Since the month of October 2008, the partnership firm stopped accepting

payment of any further license fee from Mr. Rathi.", instead of "Since the month

of October 2008, Mr. Rathi stopped payment of any further license fee."

The name being "Mr. Lal Mohan Chowrasia" should be corrected as "Mr.

Lalman Chowrasia" in the pages of the Judgment where it appears.

The name should be corrected as "Smt. Seema Sharma" instead of "Smt.

Sreema Sharma" in the pages of the Judgment where it appears.

At page 7, in the 3rd line of the last paragraph, the word "button" should

be corrected as "bottom".

At page 8, in the 6th line of the 5th paragraph, the word "Jaiswalare"

should be corrected as "Jaiswal".

At page 13, the figure of Rs.10,000/- should be corrected as Rs.1,000/-

At page 14, in the first line of the 4th paragraph, the word " Plaintiff"

should be corrected as "Defendant".

At pages 15 and 16, instead of "Mr. Ganguly, the Learned Senior

Counsel", it should be read as "Mr. Ganguly, the Learned Counsel".

At page 27, in both 9th and 10th line of the first paragraph, instead of

"M/s.Goyee" it should be read as "M/s. A.T. Goyee".

At page 28, in the last line of the last paragraph, the word "Goooyee"

should be read as "Gooyee".

Let the aforesaid corrections be rectified and incorporated in the

Judgment dated 25th August, 2025.

The concerned Department is directed to do the needful.

(SUGATO MAJUMDAR, J.) D.Ghosh A.R.(C.R.)