Calcutta High Court (Appellete Side)
Prafulla Kumar Ghosh vs Annapurna Ghosh & Anr on 2 May, 2011
Author: Harish Tandon
Bench: Harish Tandon
1 Sl/ 02.5.11 C.O. 1563 of 2010 1 ac Prafulla Kumar Ghosh
-vs-
Annapurna Ghosh & Anr Mr. Pradip Kumar Sardar ... For Petitioner Ms. Sumita Das ... For Opposite Party No. 1 This matter is mentioned for correction of the order dated 20th April 2011. It is submitted that the order impugned in this revisional application is not the order No. 53 dated 1st August 2009 but order dated 4th May 2010.
On perusal of the petition I find that the petitioner has impugned an order dated 4.5.2010 in this revisional application and not the order No. 53 dated 1st August 2009 which has been erroneously recorded in the order dated 20th April 2011.
Accordingly, the first paragraph of the order dated 20th April 2011 be deleted and be substituted by the following paragraph :
"This revisional application is directed against an order dated 4th May 2010 passed by Civil Judge (Junior Division), 4th Court, Howrah in Misc. Case NO. 32 of 2006 whereby and whereunder an application under Section 47 of the Code of Civil Procedure was allowed."2
The order dated 20th April 2011, accordingly, stands corrected to the extent indicated above.
C.O. 1563 of 2010 Let this order be treated as part of the order dated 20th April 2011.
Office is directed to make necessary correction in the order dated 20th April 2011.
Certified copy, if already supplied, be corrected accordingly.
Urgent photostat copy of the order, if applied for, be supplied to the petitioner on priority basis.
(Harish Tandon, J.)