Calcutta High Court (Appellete Side)
2605/2011 on 17 April, 2012
Author: Soumen Sen
Bench: Soumen Sen
1 17.04.12
Basudev C.O. 2605 of 2011 Mr. K. Banerjee, Mr. P. Ghosh
- For the Opposite Party No. 1.
It has been mentioned at the instance of the opposite party no. 1 for correction of the order dated April 3, 2012.
In the 1st sentence of the said order, the words 'Ejectment Execution Case' should be replaced by "Misc. Case".
In the 14th line of the 1st paragraph '10G' should be replaced by "10C".
In the 22nd line of the 1st paragraph 'Rule 97' should be replaced by "Rule 99".
In the 7th line of the 2nd paragraph 'Rule 97' should be replaced by "Rule 99" and in the last but one sentence in the 2nd paragraph the word 'his' should be replaced by "her" and the word 'he' should be replaced by "she".
Let this correction be incorporated in the order dated 03-04-2012 and the certified copy should also be corrected accordingly.
Urgent photostat certified copy, if applied for, be given to the parties upon compliance of necessary formalities.
(Soumen Sen, J.)