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Rina Das vs Geetanjali Das
2025 Latest Caselaw 4020 Gua

Citation : 2025 Latest Caselaw 4020 Gua
Judgement Date : 11 March, 2025

Gauhati High Court

Rina Das vs Geetanjali Das on 11 March, 2025

                                                                               Page No.# 1/2

GAHC010041362025




                                                                       undefined

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

                                  Case No. : I.A.(Civil)/684/2025

             RINA DAS
             W/O. LT. GOLAP DAS, R/O. VILL.- BAMGAON, DIST. BISWANATH
             CHARIALI, ASSAM.



             VERSUS

             GEETANJALI DAS
             C/O. SRI GAMMA SAIKIA, DARRANG COLLEGE ROAD (W), TEZPUR TOWN,
             MOUZA- MAHABHAIRAB, DIST. SONITPUR, ASSAM.



Advocate for the Petitioner   : MR P J DAS,

Advocate for the Respondent : ,




                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                              ORDER

11.03.2025

Heard Mr. M. Choudhury, learned counsel for the applicant.

This interlocutory application is preferred by the applicant for correction of the LIC policy number in the judgment and order dated 23.09.2024 passed by this Court in Page No.# 2/2

Intest.Cas. No.2/2015.

Mr. Choudhury submits that while passing the judgment and order dated 23.09.2024, this Court has mentioned the LIC policy number as 482656397/133-02, but the same ought to have been LIC Policy No.482646397/133-02 and as such, Mr. Choudhury submits that the aforementioned correction is required to be made in the judgment and order dated 23.09.2024.

Having heard the submission of Mr. Choudhury, learned counsel for the applicant, I have carefully gone through the application and also the judgment and order dated 23.09.2024 in Intest.Cas. No.2/2015.

Taking note of the submission of Mr. Choudhury and also the documents placed on record, it is provided that henceforth, the LIC Policy No.482656397/133-02 in the judgment and order dated 23.09.2024 shall be read as LIC Policy No.482646397/133-02 for all purposes.

In terms of above, the I.A. stands disposed. of.

Sd/- Robin Phukan JUDGE

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