Ambernath Municipal Council ... vs 1.M/S.Jai Hind Contractors Pvt. ...
2016 Latest Caselaw 4663 Bom

    Pvr                                        1                         fa94-01speaking.odt

               IN THE  HIGH COURT OF JUDICATURE AT BOMBAY

                            CIVIL APPELLATE JURISDICTION




                                                                                     
                              FIRST APPEAL NO.94 OF 2001




                                                             
    Ambernath Municipal Council                                   ...Appellant

           Versus




                                                            
    1.M/s. Jai Hind Contractors Pvt. Ltd. & Anr.                  ...Respondents


    Mr.B. D. Joshi for the Appellant.




                                              
                               ig           ---
                                    CORAM  :  ANOOP V. MOHTA AND
                                                G.S. KULKARNI, JJ.

                                    DATE  :      11 AUGUST 2016.
                                               ---

    Not on Board. Taken on Board.
      
   



    ORDER:-

1. A praecipe is filed for speaking to the minutes of the

judgment dated 4 August 2016.

2. In the Judgment dated 4 August 2016 the following

corrections be made:-

In the last line of paragraph No.13 on page no.13 the

words "learned Single Judge" be substituted with "learned Civil Judge".

In paragraph No.28- third line from top on page no.34 the

Pvr 2 fa94-01speaking.odt

words "learned Single Judge" be substituted with "learned Civil Judge".

In paragraph No.30 on page No.36, the words "learned

Single Judge" be substituted with the words "learned Civil Judge,

Senior Division, Kalyan".

3. Corrections be made in the original Judgment and the

same be uploaded on the server.

(G.S. KULKARNI, J.) (ANOOP V. MOHTA, J.)