Surendra Singh Bengani vs Ashok Chaudhry
2026 Latest Caselaw 784 Cal/2

Calcutta High Court

Surendra Singh Bengani vs Ashok Chaudhry on 11 February, 2026

Author: Debangsu Basak

Bench: Debangsu Basak

                                                                                        2026:CHC-OS:36-DB
OD-1
                                ORDER SHEET

                    IN THE HIGH COURT AT CALCUTTA
                        Civil Appellate Jurisdiction
                                ORIGINAL SIDE

                                APOT/5/2026

                        SURENDRA SINGH BENGANI
                                 -VS-
                           ASHOK CHAUDHRY


BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK

-AND-

The Hon'ble JUSTICE MD. SHABBAR RASHIDI

Date: February 11, 2026.

Appearance:

Mr. Virendra Singh Bengani, Adv.

...for the appellant

The Court : Judgment and order dated February 3, 2026 is

mentioned at the behest of the appellant.

Learned advocate for the appellant refers to paragraph 17 of such

judgment and order and submits that there is a typographical error with

regard to a date. He contends that, the last confirmation of account is dated

April 1, 2018 as it will appear from the subsequent portion of the first line of

such paragraph. However, in the judgment and order, it went down as April

1, 2020.

There is an error apparent on the face of the record.

The first sentence of paragraph 17 of the judgment and order dated

February 3, 2026 records that last confirmation of account is dated April 1,

2020. However, the same should be read as April 1, 2018.

2026:CHC-OS:36-DB

Department will, therefore, insert April 1, 2018 in place and stead of

April 1, 2020 in the first line of paragraph 17 of the judgment and order

dated February 3, 2026.

Other portion of the judgment and order dated February 3, 2026 will

remain the same.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

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