Kishor S/O Babulal Shrivastav vs State Of Mah. Thr. Pso Ps ...
2021 Latest Caselaw 10875 Bom

                                             1/2                      19-APPP 1317.2021

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH : NAGPUR

            CRIMINAL APPLICATION (APPP) NO. 1317 OF 2021
                                  IN
            CRIMINAL APPLICATION (APL) NO. 376 OF 2021 (D)

          ( Kishor s/o Babulal Shrivastav vs. State of Maharashtra )
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Office notes, Office Memoranda of Coram, appearances, Court's orders Court's or Judge's Orders. or directions and Registrar's orders.

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Mr. A. M. Tirukh, Advocate for applicant. Mr. S. D. Sirpurkar, APP for respondent State.

                                          CORAM        :       MANISH PITALE J.
                                          DATE         :       11/08/2021

This is an application for speaking to minutes with a prayer for correction of a typographical mistake that had occurred in the judgment and order dated 15/07/2021, passed by this Court. The learned counsel for the applicant submits that in paragraph 23 of the said judgment and order of this Court "Criminal Revision No.98 of 2019" has been mentioned, while the correct number is "Criminal Revision No.90 of 2019".

2. In view of the above, the application is allowed.

KOLHE

2/2 19-APPP 1317.2021

3. Consequently, the words "Criminal Revision No.98 of 2019" stated in paragraph 23 of the judgment and order dated 15/07/2021, shall be replaced by the words "Criminal Revision No.90 of 2019".

4. Aforesaid correction be made in the said judgment and order immediately and the correct copy be uploaded on the website of this Court.

5. Application is disposed of.

JUDGE

KOLHE