Sanjay Digambar Patange And ... vs District Collector Hingoli And ...
2021 Latest Caselaw 11452 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                     WRIT PETITION NO.8085 of 2021
  (Sanjay Digambar Patange and others Vs. District Collector, Hingoli and
                                    another)
                                      AND
                    WRIT PETITION NO.8249 OF 2021
 (Bhanudas Lodji Dhabe died through L.Rs. Trimbak Bhanudas Dhabe and
                                     others)
                                       ----
Mr. M.K. Deshpande, Advocate for the petitioners
Mr. P.B. Borade, A.G.P. for the respondent/State
                                       ----
                                  CORAM : MANGESH S. PATIL, J.

                                    DATE     :   20.08.2021

PER COURT :

The motion is made for speaking to the minutes of the judgment and order dated 09.08.2021.

2. It is pointed out by the learned Advocate for the petitioners that in paragraph No.6 of the order dated 09.08.2021, inadvertently, it has been mentioned that the Appellate Court had reversed the order of temporary injunction when, in fact, it has confirmed it.

3. The word "reversing" be replaced by the word "confirming". No other error is pointed out. Necessary correction be made and fresh order be uploaded.

4. The motion is disposed of.

                                                      [MANGESH S. PATIL]
                                                          JUDGE
npj/wp8085-2021





                                2                       wp8085-2021