Ananya Yogesh Patki (Minor) ... vs The State Of Maharashtra And 2 Ors
2021 Latest Caselaw 11001 Bom

ppn                                    1               P1.wp-1413.21.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             ORDINARY ORIGINAL CIVIL JURISDICTION

                  WRIT PETITION NO.1413 OF 2021
                           along with
             INTERIM APPLICATION (L) NO.16326 OF 2021

Ananya Yogesh Patki (minor) through
natural guardian (father) -Yogesh S. Patki            .. Petitioner
      Versus
State Government of Maharashtra & Ors.                .. Respondents

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Mr.Yogesh Patki for the petitioner.
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                               CORAM : R.D. DHANUKA
                                         R.I. CHAGLA, JJ.

                              DATE     : 12th AUGUST 2021
                                   (through video conferencing)
P.C.:-
.               Matter is mentioned for speaking to the minutes of the order
dated 10th August 2021.

2. In the cause title of the judgment dated 10 th August 2021 in the writ petition as well as the interim application, the name of the petitioner mentioned as 'Anaya' shall be read as "Ananya."

3. The judgment dated 10th August 2021 is corrected accordingly.

                R. I. CHAGLA J.                 R.D. DHANUKA, J.