Jyoti Prakash Bhattacharjee (Dec) vs Unknown
2025 Latest Caselaw 1438 Cal/2

Calcutta High Court

Jyoti Prakash Bhattacharjee (Dec) vs Unknown on 18 March, 2025

Author: Sugato Majumdar

Bench: Sugato Majumdar

OD-1

                        IN THE HIGH COURT AT CALCUTTA
                       Testamentary and Intestate Jurisdiction
                                 ORIGINAL SIDE

                                    TS/11/2013

                               IN THE GOODS OF:
                      JYOTI PRAKASH BHATTACHARJEE (DEC)

  BEFORE:
  The Hon'ble JUSTICE SUGATO MAJUMDAR

Date : 18th March, 2025.

Appearance:

Mr. S. Ghosh, Adv.

Mr. I. Karfa, Adv.

...for the plaintiff

The Court:- As prayed for by the parties, in the Judgment dated 10th

March, 2025, some necessary corrections should be incorporated in the

following manner :-

At page no.1, paragraph no.2, line no.3 is inadvertently recorded as

"5/27" instead of "527".

At page no.2, paragraph no.3, line no.2 as well as at page no.2,

paragraph no.4, first line the name is wrongly recorded as "Chandana

Sannayal" instead of "Chandana Sanyal".

At page no.4, paragraph no.3, line no.6 is inadvertently recorded as

"25/07/2014" instead of "25/07/2024".

Let the aforesaid corrections be rectified and incorporated in the

Judgment dated 10th March, 2025.

The concerned Department is directed to do the needful.

(SUGATO MAJUMDAR, J.)

S. A. AR (CR)