Calcutta High Court (Appellete Side)
M/S. K.N. Paul & Ors vs Iftekhar Alam on 25 August, 2021
Author: Biswajit Basu
Bench: Biswajit Basu
25.08.2021 (S/L-3-4) Ct.-18 Susanta C.O. 705 of 2021 M/s. K.N. Paul & Ors.
-Vs-
Iftekhar Alam And C.O. 706 of 2021 M/s. K.N. Paul & Ors.
-Vs-
Iftekhar Alam Mr. Debjit Mukherjee, Ms. Sushmita Chatterjee, Ms. Dipanwita Ganguly, Mr. Kaustav Bhattacharya, .... For the petitioners. Mr. Dev Kumar Sharma, ... For the Opposite Party. The matters have been brought to the list under the heading "To Be Mentioned" at the instance of the petitioners for correction of the order dated August 06, 2021.
The correction suggested by Mr. Mukherjee, learned Counsel for the petitioners amounts to review of the said order.
Mr. Mukherjee submits that in fact the petitioners intend to seek review of the said order but unable to file the memorandum of such review for want of certified copy of the said order, he therefore prays that leave may be granted to the petitioners to file the said memorandum of review without certified copy of the said order but on the server copy.
Leave as prayed for by Mr. Mukherjee is granted.
(Biswajit Basu, J.)