Calcutta High Court
Jatadhari Daw & Grandsons vs Radha Devi & Ors on 5 March, 2010
Author: Bhaskar Bhattacharya
Bench: Prasenjit Mandal, Bhaskar Bhattacharya
APD No. 239 of 1978
C.S.485 of 1974
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
Original Side
JATADHARI DAW & GRANDSONS Appellants
Versus
RADHA DEVI & ORS. Respondents
Mr. Tapan Kumar Mitra, Advocate appears and submits BEFORE:
The Hon'ble JUSTICE BHATTACHARYA AND The Hon'ble JUSTICE PRASENJIT MANDAL Date : 5th March, 2010.
THE COURT : It is stated by Mr. Mitra appearing on behalf of the appellants that he has instructions not to press the appeal. Accordingly, the appeal is dismissed as not pressed.
Our attention has been drawn to the fact that in the order dated 15th February, 2005, the number of the appeal has been wrongly stated to be A.P.D. 239 of 1998, although it should be really A.P.D. 239 of 1978, as would appear from the connected 2 A.P.O.number and C.S. number, which are of the years 1986 and 1974 respectively.
The aforesaid mistake in the earlier order be corrected. Photostat certified copy of this order be given to the parties, if applied for, subject to compliance with requisite formalities.
( BHATTACHARYA, J.) ( PRASENJIT MANDAL, J.) Ss.
Asst.Registrar (CR)