Tripura High Court

Smt. Anjali Rakshit & Anr vs Sri Pradip Datta & Ors on 8 July, 2025

                                           HIGH COURT OF TRIPURA
                                                 AGARTALA

                                                    RSA No.01 of 2025
         Smt. Anjali Rakshit & Anr.
                                                                                    ...... Appellant (s)
                                                       Versus

         Sri Pradip Datta & Ors.
                                                                                   ...... Respondent(s)

For Appellant (s) : Ms. P. Chakraborty, Adv. For Respondent(s) : Mr. A. Sengupta, Adv.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA Order

08.07.2025

Heard both sides.

Due to inadvertent typographical mistake, the date of pronouncement of the judgment was shown to be 25.05.2025 in place of 25.06.2025 in the cause title of the judgment which requires to be corrected.

Accordingly, as per provision of Section 152 of the CPC, it is directed to make necessary correction in the cause title of the judgment incorporating the date 25.06.2025 in place of 25.05.2025.

This order will form part of the original judgment. A copy of this order be sent to the learned trial court and be uploaded in the website.

JUDGE

SUJAY GHOSH Digitally signed by SUJAY GHOSH Date: 2025.07.08 16:34:00 +05'30'

Sujay