For The vs Ms. P. Chakraborty
2022 Latest Caselaw 475 Tri

                            HIGH COURT OF TRIPURA
                                    AGARTALA
                                  IA No. 4 of 2022
                               In RSA No. 31 of 2019
          For the Appellant(s)           :     Mr. S. M. Chakraborty, Sr. Advocate.
                                               Ms. P. Chakraborty, Advocate.
          For the Respondent(s)          :     Mr. H. Laskar, Advocate.

HON'BLE MR. JUSTICE ARINDAM LODH Order 02/05/2022

Heard Mr. S. M. Chakraborty, learned senior counsel assisted by Ms. P. Chakraborty, learned counsel appearing for the appellant. Also heard Mr. H. Laskar, learned counsel appearing for the respondent. This application has been filed to correct some typographical mistakes which are mentioned in the schedule of correction. In the 11th line of paragraph no. 29 at page 24, the name of the defendant no. 4 has been written as "Banamali Debnath" when the corrected name is "Sri Sankar Debnath" and in the 14th line of paragraph no. 29 at page 24, "the defendant nos. 2 and 3" have been written within bracket when the corrected no. of defendants is "defendant nos. 1 and 2". I have perused the judgment.

The above corrections are allowed.

Accordingly, the judgment is corrected. The corrections as stated shall be made part of the judgment and decree. With the above direction, the instant application stands disposed.

JUDGE

Snigdha