Calcutta High Court (Appellete Side)
Dilip Das vs Sheuli Das on 10 September, 2025
Author: Hiranmay Bhattacharyya
Bench: Hiranmay Bhattacharyya
Sl.3 10.09.2025
Court No.6 BP C.O. 2067 of 2025 Dilip Das
-versus-
Sheuli Das Mr. Shibaji Kumar Das Ms. Priyanka Bhattacharya ... for the petitioner The learned advocate appearing for the petitioner submits that there is a typographical error in the cause title of the civil revisional application. She prays for leave to correct the typographical error in the cause title of the civil revisional application. Such leave is granted.
The learned advocate on record of the petitioner is permitted to correct the typographical error in the cause title of the civil revisional application, here and now.
In view of the correction made in the cause title the order dated 18th June, 2025 is required to be also rectified.
In the order dated 18th June, 2025 the designation of the learned trial judge was wrongly mentioned as learned Additional District Judge, Fast Track, 5th Court at Barasat instead of learned Additional District Judge, 5th Court at Barasat. Let such error be rectified.
This order shall form part of the order dated 18th June, 2025.
(Hiranmay Bhattacharyya, J.)