Manish Agarwal And Ors vs Oswal Residential Buildings Llp And Anr
2025 Latest Caselaw 3354 Cal/2

Calcutta High Court

Manish Agarwal And Ors vs Oswal Residential Buildings Llp And Anr on 2 December, 2025

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

                                       1


OD-1                                                   ORDER SHEET



                              CS/93/2023
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                             ORIGINAL SIDE


                     MANISH AGARWAL AND ORS.
                                VS
              OSWAL RESIDENTIAL BUILDINGS LLP AND ANR.


BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 2nd December, 2025

Appearance :

Ms. Priyanka Agarwal, adv.(VC) For plaintiffs

The Court : The matter has been brought into the list on being

mentioned by the plaintiffs for correction of the judgment and order dated 24 th

November, 2025.

In the third paragraph at page 2 of the order, the words "after

adjusting a sum" are incorporated after the words 'obliged to refund the

money'. On such incorporation, the sentences will read as follows:-

The plaintiffs say that the defendants agreed to refund a sum of

Rs.23,81,309/- although the defendants were obliged to refund the money after

adjusting a sum of Rs.1,89,450/- from the said sum of Rs.38,46,275/- on

account of forfeiture charges.

Let the corrected paragraph 3 as indicated hereinabove replace the

paragraph 3 at page 2 of the judgment and order dated 24 th November, 2025.

The judgment and order dated 24th November, 2025 shall be read,

meant and construed with the above corrections. The decree should be drawn

up on the basis of such corrected judgment and order dated 24 th November,

2025.

(ARINDAM MUKHERJEE, J.)

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