Shivraj Shankarrao Patil vs The State Of Maharashtra, Through ...
2021 Latest Caselaw 5979 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD


                  21 CIVIL APPLICATION NO.4035 OF 2021
                            IN FAST/19570/2017

                  SHIVRAJ SHANKARRAO PATIL
                            VERSUS
            THE STATE OF MAHARASHTRA AND ORS.
                               ...
         Advocate for Applicant : Mr.Nilkanth R. Pawade
    Advocate for Respondent Acquiring Body : Mr.Sham B.Patil
                               ...
                 CORAM : M. G. SEWLIKAR, J.

Date: April 01, 2021 ...

PER COURT :-

1. Mr.Nilkanth R. Pawade, learned counsel for the applicant

states that the name of the claimant is mentioned as "Shivaji" but

it is "Shivraj". He submits that correction accordingly has been

made in the Judgment of the trial Court.

2. Learned counsel for the applicant is directed to produce

corrected certifed copy of the Judgment and award for efecting

the correction. On production of certifed copy of the Judgment and

award, learned counsel for the appellant to carry out correction in

accordance with corrected certifed copy of the Judgment and

award of the Reference Court.

3. Stand overt to 19-04-2021.

( M. G. SEWLIKAR, J. )

SPT