Uttam Kumar Mahato And Ors vs Prasenjit Ray And Ors
2025 Latest Caselaw 2610 Cal/2

Calcutta High Court

Uttam Kumar Mahato And Ors vs Prasenjit Ray And Ors on 16 September, 2025

Author: Debangsu Basak

Bench: Debangsu Basak

OD-1-3

                    IN THE HIGH COURT AT CALCUTTA
                        Civil Appellate Jurisdiction
                              ORIGINAL SIDE


                               RVWO/26/2025
                                        UTTAM KUMAR MAHATO AND ORS.
                                                  -VERSUS-
                                        PRASENJIT RAY AND ORS.


                               RVWO/27/2025
                                        UTTAM KUMAR MAHATO AND ORS.
                                                  -VERSUS-
                                        ASOKE KUMAR ROY AND ORS.


                               RVWO/28/2025
                                        UTTAM KUMAR MAHATO AND ORS.
                                                  -VERSUS-
                                        BADAL ROY AND ORS.


                                                                          Appearance:
                                                        Mr. Bikash Ranjan Neogi, Adv.
                                                                Mr. Joydeep Sen, Adv.
                                                               Mr. Ananya Neogi, Adv.
                                               ...for the appellants in APO/59/2024.

                                                             Mr. R., Chatterjee, Adv.
                                                                  Mr. Arijit Dey, Adv.
                                                              ...for the respondents.

Mr. Alak Kumar Ghosh, Adv. Mr. Swapan Kumar Debnath, Adv.

...for the KMC.

BEFORE :

THE HON'BLE JUSTICE DEBANGSU BASAK And THE HON'BLE JUSTICE MD. SHABBAR RASHIDI Date : 16th September, 2025.

The Court :- A typographical error in the judgment and order dated

September, 2, 2025 is pointed out by the Department.

In paragraph 23 of the said judgment and order dated September 2,

2025, the words "without any order as to costs" be deleted.

Department will incorporate such corrections in the judgment and

order dated September 2, 2025.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

A/s.