Calcutta High Court
Syed Jaffar Hussain & Ors vs Syed Hamid Hussain & Ors on 10 March, 2016
Author: Manjula Chellur
Bench: Manjula Chellur
IN THE HIGH COURT AT CALCUTTA
CIVIL APPELLATE JURISDICTION
(IN APPEAL FROM ITS CONSTITUTIONAL WRIT JURISDICTION)
ORIGINAL SIDE
GA 594 OF 2016
WITH
APO 787 of 1988
WP 1940 of 1988
SYED JAFFAR HUSSAIN & ORS.
Versus
SYED HAMID HUSSAIN & ORS.
BEFORE:
The Hon'ble CHIEF JUSTICE MRS. MANJULA CHELLUR
The Hon'ble JUSTICE JOYMALYA BAGCHI
Date : 10th March, 2016.
Mr.Sakkya Sen, Advocate
...for appellants
Mr.P.Chakraborti, Advocate
...for respondents
The Court :- In the instant appeal at page two of the order dated 28.01.2016 in the second paragraph at second line the words "a sub lessee" are replaced with the words "an absolute owner".
The corrections are incorporated in the order dated 28.01.2016.
(MANJULA CHELLUR, C.J.) (JOYMALYA BAGCHI, J.) GH.