Calcutta High Court (Appellete Side)
M/S. Lloyds Insulations (India) vs Ramoni Mohan Kar on 27 July, 2016
Author: Indrajit Chatterjee
Bench: Indrajit Chatterjee
1
In The High Court At Calcutta
27-07-2016 Civil Appellate Jurisdiction
Appellate Side
subrata
.
S.A.No.508 of 2007 M/s. Lloyds Insulations (India)
-vs-
Ramoni Mohan Kar with CAN No.11202 of 2014 Ms. Susmita Mukherjee ...for the respondent My attention has been drawn as regards the judgment passed by this court on July 14, 2016.
Learned advocate Ms Mukherjee appearing for the respondent submits by taking me to page 2 of the judgment to say that the name in the third line has gone down as Raman Mohan Kar instead of Ramani Mohan Kar. She also submits that in the eighth line on the same page it should be Ejectment Execution Case No.149 of 2007 in place of Title Suit No.149 of 2007.
I have considered the submissions and perused the records of the judgment. This court is at one with Ms Mukherjee. Accordingly, the said expression "Raman Mohan Kar" in the third line on page 2 will be read as Ramani Mohan Kar; and "Title Suit No.149 of 2007" in the eighth line on page 2 will be read as Ejectment Execution Case No.149 of 2007.
This order shall be treated as part of the said judgement dated July 14, 2016 noting such amendment as reflected.
2Certified photostat copy of this order, if applied for, shall be given to the parties.
(Indrajit Chatterjee, J)