Calcutta High Court
Indian Bank vs M/S. S.N.Engineers & Suppliers on 24 June, 2008
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
APO No. 309 of 1998
C.S.No.61 OF 1994
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
INDIAN BANK Plaintiff/Petitioner/Applicant
Versus
M/S. S.N.ENGINEERS & SUPPLIERS Defendant/Respondent
BEFORE:
The Hon'ble JUSTICE PINAKI CHANDRA GHOSE The Hon'ble JUSTICE PRABUDDHA SANKAR BANERJEE Date : 24th June, 2008.
The Court : It appears that in the 1st line, 1st paragraph of the judgment dated 28th February, 2008, the date of the decree has been wrongly recorded as "15th December, 2006" instead of "15th December, 1995". In view of the above, the date of the decree is accordingly corrected as "15th December, 1995" instead of "15th December, 2006" and be read as "15th December, 1995"
instead of "15th December, 2006". Let this order be incorporated in the judgment dated 18th February, 2008.
All parties concerned are to act on a signed copy of the minutes of this order on the usual undertakings.
Urgent xerox certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(PINAKI CHANDRA GHOSE, J.) (PRABUDDHA SANKAR BANERJEE, J.) km