Urmila Agarwal And Anr vs Pawan Properties And Ors
2026 Latest Caselaw 194 Cal/2

Calcutta High Court

Urmila Agarwal And Anr vs Pawan Properties And Ors on 21 January, 2026

Author: Debangsu Basak

Bench: Debangsu Basak

OD-2
                               IA No.GA/3/2025
                               WITH CS/84/2023
                                In APO/15/2024

                       IN THE HIGH COURT AT CALCUTTA
                           Civil Appellate Jurisdiction
                                  Original Side


                                            URMILA AGARWAL AND ANR.

                                                  -VERSUS-
                                            PAWAN PROPERTIES AND ORS.

BEFORE :
THE HON'BLE JUSTICE DEBANGSU BASAK
             And
THE HON'BLE JUSTICE MD. SHABBAR RASHIDI
Date : 21st January, 2026.

                                                                           Appearance:
                                                             Mr. Debargha Basu, Adv.
                                                                Ms. Kushi Gupta, Adv
                                                                   ...for the appellant.

                                                       Mr. Manoj Kumar Tiwari, Adv..
                                                           Mr. Bhavesh Garodia, Adv.
                                                        Ms. Rajeshwari Prasad, Adv.
                                                                 ...for the respondent.

The Court :- Judgment and order dated December 22, 2025 is

mentioned at the behest of the plaintiff.

Learned advocate appearing for the plaintiff draws the attention of

the Court to paragraph 13 of such judgment and order. He submits that the

words "proposed to be" should be introduced after the words "allocation was"

and prior to "made by the respondent".

Learned advocate appearing for the defendant submits that the

correction sought to be introduced is neither inadvertent nor typographical. He

opposes such prayer.

We find that, we recorded the submissions of the plaintiff in

paragraph 13 of the judgment and order dated December 22, 2025.

The corrections sought to be introduced in such judgment appears to

us to be reasonable. We merely recorded the submission of the plaintiff in

such paragraph. Therefore introduction of the corrections in such judgment

will not prejudice any of the parties.

In such circumstances, the words "proposed to be" be introduced

after "allocation was" and prior to "made by the respondent" in paragraph 13.

Department will incorporate such corrections in the judgment and

order dated December 22, 2025.

All the portions of the judgment and order dated December 22, 2025

will remain the same.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

A/s.