Calcutta High Court
Rajesh Kumar Agarwal vs Vinayak Mica Export Company on 18 December, 2018
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
GA No.513 of 2018
With
CS No.210 of 2017
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
RAJESH KUMAR AGARWAL
Versus
VINAYAK MICA EXPORT COMPANY
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date: 18th December, 2018.
Appearance:
Mr. Rupak Ghosh, Adv.
Mr. Chayan Gupta, Adv.
Mr. Nikunj Berlia, Adv.
The Court: This matter has come for correction of the order dated 11th September, 2018. In the fourth sentence of the first paragraph it has been incorrectly recorded that the loan was for a period of "19 days" instead of "92 days".
Let this correction be incorporated in the order dated 11th September, 2018. The decree shall be drawn up as expeditiously as possible. Let it be recorded that GA No.513 of 2018 and CS No.210 of 2017 were disposed of on 11th September, 2018 and the matter shall not be shown as pending.
(SOUMEN SEN, J.) sp/