Bijoy Chakraborty vs Mani Madhab Das And Anr
2022 Latest Caselaw 2094 Gua

Citation : 2022 Latest Caselaw 2094 Gua
Judgement Date : 10 June, 2022

Gauhati High Court

Bijoy Chakraborty vs Mani Madhab Das And Anr on 10 June, 2022

                                                                   Page No.# 1/2

GAHC010087932022




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : I.A.(Civil)/1381/2022

            BIJOY CHAKRABORTY
            S/O- LT. HIRALAL CHAKRABORTY, R/O- BHAKARIVITA, WARD NO.6,
            BONGAIGAON TOWN, P.S. AND P.O. BONGAIGAON, DIST.- BONGAIGAON,
            ASSAM



            VERSUS

            MANI MADHAB DAS AND ANR.
            S/O-LT. NARAYAN CH. DAS

            2:PHANI DAS
             S/O- LT. NARAYAN CH. DAS
             R/O- BHAKARIVITA
            W/NO. 7
             (NEAR ATC GODOWN)
             BONGAIGAON TOWN
             P.S. AND P.O. BONGAIGAON
             DIST.- BONGAIGAON
            ASSA

Advocate for the Petitioner   : MR SISHIR DUTTA

Advocate for the Respondent :
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                                 BEFORE
                HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                      ORDER

10-06-2022

By this application, the applicant has prayed to correct the inadvertent typographical mistakes in name of the Court and the nomenclature of the case in respect of which the connected I.A. (Civil) No. 882/2020 has been filed. It has been submitted and also averred in the petition that the Court by which the judgment and decree was passed was said to be the learned Munsiff, Bongaigaon instead of learned Civil Judge, Bongaigaon. That apart, the number of the case stated therein as Title Suit No. 36/2014 instead of Title Appeal No. 5/2019.

This Court allows the prayer to correct the name of the Court, i.e., Civil Judge, Bongaigaon and nomenclature and number of the case as Title Appeal No. 5/2019.

The petitioner shall correct the cause title accordingly. The interlocutory application stands disposed of.

JUDGE

Comparing Assistant