For vs For
2021 Latest Caselaw 608 Tri

                             HIGH COURT OF TRIPURA
                                   AGARTALA
                             I.A.02 of 2021 in RFA 14 of 2016
     For Applicant(s)            :      Mr. R. Datta, Adv.
     For Respondent(s)           :      Mr. A. Bhowmik, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

Order 24/06/2021

Heard Mr. R. Datta, learned counsel appearing for the applicant and Mr.

A. Bhowmik, learned counsel appearing for the respondents.

This is an application for correction of some typographical mistakes

crept in the judgment and order dated 26.02.2021 in RFA 14/2016.

Both the counsel has agreed that the typographical mistakes as

enumerated in the schedule appended to this application is mere typographical

mistakes and those may be corrected by this Court. The respondents do not have

any objection if such correction is made.

Having compared with the records, the following corrections are made in

the said judgment :

In page-3, para-3 of the original judgment after the word "before" in the

first line it has been typed as "3rd week of May, 2018." It should have been typed as

"3rd week of May, 2010." As such, the year, 2018 stands corrected as "2010."

Registry is directed to correct the year appearing in the first line of para-3 of the

said judgment by authority of this order in terms of this order.

In page-8, para-10 in the 4th line it has been typed as "damage of

Rs.21,73,377/-." That has been wrongly typed. The figure ought to have been typed

"Rs.2,01,73,377/-." The said figures stands corrected. Registry is directed to

correct the said figure in the original judgment by authority of this order and in

terms of this order.

Again, in page-10, para-14 in the 4th line the figure has been typed as

"Rs.12,12,94,41/-," by mistake. The figure ought to have been typed as

"Rs.12,12,94,041/-." It is ordered accordingly. Registry is directed to make the

necessary correction in the original judgment by authority of this order and in terms

of this order.

In page-15, para-19 of the said judgment, in the 20th line after the word

"demurrage till" the date has been typed as "16.08.2014" instead of "16.06.2010."

It is corrected accordingly. Registry is directed to correct the date as appeared in the

said line as "16.08.2014" to "16.06.2010." The said correction shall be made by

authority of this order and in terms of this order.

As a measure of abundent caution, this order shall form the part of the

judgment and order dated 26.02.2021. That apart, Registry is directed to supply the

corrected copies of the judgment to the counsel for the parties.

In terms of the above, this application stands allowed and disposed of.

                    JUDGE                                                                 JUDGE




Sabyasachi B