Calcutta High Court (Appellete Side)
Chandrakala Gupta vs Chedilal Show on 19 September, 2018
Author: Amrita Sinha
Bench: Amrita Sinha
19.9.2018
Court No. 1
Item No. 1
Ashoke
S.A. 281 of 2016
Chandrakala Gupta
-versus-
Chedilal Show, since deceased,
represented by his legal representatives & Ors.
Mr. Asish Chandra Bagchi,
Mr. Prabir Kumar Misra,
Mr. Shibendra Nath Chattopadhyay.
... For the Appellant.
The number of the Ejectment Execution Case was wrongly mentioned as Execution
Case No. 170 of 2015 in 3rd paragraph at page 4 of our order dated 7th August,
2018.
It is stated in this application that the correct number of the execution case
is Ejectment Execution Case No. 176 of 2015.
We feel correction of our said order is needed.
Accordingly, we direct that the number of the execution proceeding which is
mentioned in the 3rd paragraph at page 4 of the said order as Execution Case No.
170 of 2015 be read as Ejectment Execution Case No. 176 of 2015.
The mistake in the said order is, thus, corrected.
The remaining part of the said order will remain unaltered.
The application is disposed of .
Let a copy of the letter dated 17th September, 2018 of the learned advocate of
the appellant, which was served upon the learned advocate of the respondent,
filed in Court today, be kept with the record.
(Jyotirmay Bhattacharya, C.J.) (Amrita Sinha, J.) 1 2