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Somnath Chatterjee vs Sharmila Shetty
2025 Latest Caselaw 2569 Cal/2

Citation : 2025 Latest Caselaw 2569 Cal/2
Judgement Date : 12 September, 2025

Calcutta High Court

Somnath Chatterjee vs Sharmila Shetty on 12 September, 2025

Author: Sugato Majumdar
Bench: Sugato Majumdar
OD-3

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


                                   TS/23/2016

               IN THE GOODS OF : USHA BAROOAH (DEC) - ANDVS
                 SOMNATH CHATTERJEE -VS- SHARMILA SHETTY


  BEFORE:
  The Hon'ble JUSTICE SUGATO MAJUMDAR
  Date : 12th September, 2025.


                                                                             Appearance:

                                                                      Mr. Anonoy Basu, Adv.
                                                  ..for the plaintiff for Somnath Chatterjee


         The Court:- As prayed for by the plaintiff, in the Judgment dated 9th

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

following manner which are as follows:-

         In   the   appearance   portion   of   the   aforesaid     Judgment        dated

09/09/2025

, the name of one of the Advocates appearing for the plaintiff

being "Mr. D.N.Sharma, Adv.", should be corrected as "Mr. D. N. Sharma, Sr.

Adv.".

At page-2 of the same Judgment, in the 1st and 2nd line of the 3rd

paragraph, the words should be inserted in between "to be" and "the" is "one

of the named executors" and the two words being "sole Executrix" should be

deleted.

At page-5, in the 1st line of the 2nd paragraph, instead of the words

"evidence not", it should be read as "evidence nor" and also in the 3rd line of

the same paragraph "PW 1" should be read as "PW 3" and in the 4th line of the

same, the word "PW 3" should be read as "PW 1".

Other portions of the same Judgment remain unchanged.

Let the aforesaid corrections be rectified and incorporated in the

Judgment dated 9th September, 2025.

The concerned Department is directed to do the needful.

(SUGATO MAJUMDAR, J.)

D.Ghosh A.R.(C.R.)

 
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