Calcutta High Court (Appellete Side)
Sekhar Nath Majumder vs Asutosh Das & Ors on 6 March, 2017
Author: Ashis Kumar Chakraborty
Bench: Ashis Kumar Chakraborty
1 (01) 06.03.2017
(p.j.) IN THE HIGH COURT AT CALCUTTA CIVIL REVISIONAL JURISDICTION APPELLATE SIDE CO No. 4584 of 2016 Sekhar Nath Majumder
-versus-
Asutosh Das & ors.
Ms. Mekhla Sinha ... for the petitioner The matter is appearing under the heading "To Be Mentioned" for correction of certain errors appearing in the order dated February 16, 2017.
The revisional application was directed against an order passed by the learned IV Bench, Small Causes Court at Calcutta in Ejectment Execution Case No. 144 of 2015, arising out of Ejectment Suit No. 495 of 2012. However, in the first sentence of the said order dated February 16, 2017, as well as in the third paragraph at page 3 of the said order the ejectment suit has been wrongly recorded as Ejectment Suit No. 49 of 2012.
Accordingly, let the description of the ejectment suit appearing in the opening sentence of the first page, as well as in the third paragraph at internal page 3 of the said order be corrected as Ejectment Suit No. 495 of 2012.
2Certified website copies of the order, if applied for, be urgently made available to the party, subject to compliance with all requisite formalities.
(Ashis Kumar Chakraborty, J.)