In Rfa 7/2018 ( vs For The
2022 Latest Caselaw 549 Tri

                 HIGH COURT OF TRIPURA
                        AGARTALA
                         I.A. 6/2022
                    In RFA 7/2018 (D/O)
For the Appellant(s)      :     None
For the Respondent(s)     :     Mr. D. Bhattacharya, GA

Mr. S. Saha, Advocate Ms. A. Pal, Advocate HON'BLE MR. JUSTICE ARINDAM LODH Order

24/05/2022 Ms. A. Pal, learned counsel for the respondents has submitted that the instant application has been filed for correcting the mistake in mentioning the name of the respondent no. 3 in the judgment and order dated 21.12.2021 in case no. RFA 7 of 2018.

I have taken note of the judgment and find that the name of respondent no. 3 has been written as 'Sri Bikramjit Ghosh'. However, the correct name of respondent no. 3 will be 'Sri Bikramjit Goswami'. Accordingly, the name of respondent no. 3 will be read and written as 'Sri Bikramjit Goswami' instead of 'Sri Bikramjit Ghosh' in the judgment dated 21.12.2021 for all purposes.

Needless to say, the order passed today as indicated here-in-above shall be a part of the judgment and order, as aforestated. The instant application stands allowed and thus disposed of.

JUDGE

Saikat