M/S Gts Constructions And Anr vs. The Calcutta Electric Supply Corporation Limited And Ors

Facts

The petitioners, M/s. GTS Constructions & Anr., sought correction of a typographical error in an order dated August 6, 2026, passed by the High Court. The error was in the cause title of the order, where the name of the first petitioner was incorrectly recorded as 'M/s. GST Constructions' instead of 'M/s. GTS Constructions'. The respondents included The Calcutta Electric Supply Corporation Limited & Ors., KMC, and respondents nos. 10 and 11. The matter was brought before the court at the instance of the petitioners for this specific correction.

Held

The Court held that there was indeed a typographical error in the cause title of the order dated August 6, 2026. The name of the first petitioner was incorrectly recorded as 'M/s. GST Constructions' instead of the correct name, 'M/s. GTS Constructions'. The Court directed that the cause title of the said order be corrected accordingly and that this correction be incorporated into the order dated August 6, 2026. All other portions of the order dated August 6, 2026, were to remain unaltered. The ratio decidendi is that typographical errors in court orders, when brought to the court's attention, should be corrected to accurately reflect the parties involved.

Key Issues

1. Whether the cause title of the order dated August 6, 2026, contains a typographical error regarding the name of the first petitioner. Arguments: Petitioner: Mr. Dutta, learned advocate for the petitioners, argued that the name of the first petitioner was incorrectly recorded as 'M/s. GST Constructions' in the cause title, whereas it should have been 'M/s. GTS Constructions'. Revenue/State: The judgment does not record any arguments from the revenue or state respondents on this specific issue. The focus was solely on the correction of the typographical error.