Calcutta High Court (Appellete Side)
(Ad 2) vs Shibu @ Lalu Barik & Ors on 25 June, 2025
Author: Hiranmay Bhattacharyya
Bench: Hiranmay Bhattacharyya
Court No. 6 CO 3188 of 2024 (265719) 25.06.2025
Sahadeb Barik (AD 2) Vs. Shibu @ Lalu Barik & Ors.
(S. Banerjee) Mr. Sk. Moinuddin ...for the petitioner The learned advocate appearing for the petitioner submits that there is a typographical error in the order dated May 6, 2025. He submits that the direction was passed upon the learned Civil Judge (Sr. Division), 2nd Court at Serampore, Hooghly to make an endeavour to dispose of the Title Suit No. 555 of 2013 as expeditiously as possible without granting any unnecessary adjournment to either of the parties. He submits that the direction should be passed upon the learned Civil Judge (Sr. Division) at Serampore, Hooghly.
It appears that there is a typographical error in the cause-title of the application under Article 227 of the Constitution of India wherein it has been mentioned that Title Suit No. 555 of 2013 is pending before the learned Civil Judge (Sr. Division), 2 nd Court at Serampore, Hooghly.
2Learned advocate appearing for the petitioner prays for leave to correct the typographical error which has crept in the cause-title of the civil revision application.
Let such amendment of the cause-title of the civil revision application be carried out, here and now.
The expression "learned Civil Judge (Sr. Division), 2nd Court at Serampore, Hooghly" shall be read as 'learned Civil Judge (Sr. Division) at Serampore, Hooghly" in the order dated May 6, 2025.
Let such error be rectified and let this order form part of the order dated May 6, 2025.
(Hiranmay Bhattacharyya, J.)