Sri Somesh Chandra Bhattacharyya vs Prasun Kumar Bhattacharyya & Ors
2025 Latest Caselaw 766 Cal/2

Calcutta High Court

Sri Somesh Chandra Bhattacharyya vs Prasun Kumar Bhattacharyya & Ors on 8 January, 2025

ORDER SHEET
                                                                           OD-1& 2

                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION

                           IA No. GA 8 of 2023
                                   In
                           EC No. 171 of 2014
                  SRI SOMESH CHANDRA BHATTACHARYYA
                                VERSUS
                  PRASUN KUMAR BHATTACHARYYA & ORS.

                            IA No. GA 3 of 2023
                                    In
                            EC No. 277 of 2019
                    SMT. NITA BHATTACHARYYA & ORS.
                                 VERSUS
              SRI SOMESH CHANDRA BHATTACHARYYA & ORS.

  BEFORE:
  The Hon'ble JUSTICE APURBA SINHA RAY

Date: 8th January, 2025.

Appearance:

Mr. Deep Narayan Mukherjee, Adv.

Mr. Subrata Das, Adv.

Mr. Debayan Ghosh, Adv.

For the Plaintiff/Decree-holder.

Mr. Anujit Mookherjee, Adv.

Mr. Prithish Chandra, Adv.

Ms. Manisha Chatterjee, Adv.

For the defendant no. 1(a).

The Court:- Learned counsel for the plaintiff/decree-holder has

drawn to this Court notice that the judgment dated 30.08.2024 needs some

corrections as some typographical mistakes occurred. Accordingly -

a) In page no. 3 sub-paragraph (iv) and in page 4 in line no.6 the

roman numerical "XIII" should be substituted by "XXIII".

b) In page no. 4 paragraph 3 the number of the premises "88/2"

should be substituted by "88/2A".

c) In page no. 5, 4th line the date of judgment "29.04.2023" should

be substituted by "02.03.2023".

d) At page 7 in paragraph 6, 5th line the premises no. "88/2" should

be substituted by "88/2A".

e) In page 10 paragraph 12, 4th line the word "Plaintiff" should be

substituted by "Defendant no.2".

f) In page 18, 9th line the "defendant no.1" should be replaced by

"defendant no.1(a)".

g) At page 21 in paragraph 24, 11th line the name of "(Pran Kumar

Bhattacharyya)" should be replaced by "(Sunil Kumar

Bhattacharyya)" and in 14th line the date "02.03.2022" should be

replaced by "02.03.2023" and thereafter again in the end of that

line the year "2022" should be replaced by the year "2023".

h) At page 31 in paragraph 41, 5th line the sum of "Rs.1,89,000/-"

should be replaced by "Rs.1,86,611/-".

The above changes be incorporated in the judgment dated

30.08.2024. All other contents in the said judgment shall remain unchanged.

(APURBA SINHA RAY, J.)

snn.