Calcutta High Court
Sharmila Shetty & Anr vs Hemendra Barooah Benevolent & Family ... on 10 June, 2014
Author: I. P. Mukerji
Bench: I. P. Mukerji
ORDER SHEET
G.A. No. 1578 of 2014
C.S. No. 175 of 2014
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SHARMILA SHETTY & ANR.
Versus
HEMENDRA BAROOAH BENEVOLENT & FAMILY TRUST & ORS.
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
Date : 10th June, 2014.
Mr. D.N. Sharma Mr. R. Rai, Mr. A. Basu Mr. S. Ghose, Advs.
Appear Leave is granted to the learned Advocate on record for the plaintiff to correct the name of the first defendant by deleting 'Hemendra' and replacing it with 'Hemen'. Such correction is to be made in the plaint, petition and in all other records where the name appears within 13th June, 2014.
Certified copy of this order, if applied for, be supplied to the parties upon compliance with requisite formalities.
(I. P. MUKERJI, J.) K. Banerjee A.R. [C.R.]