Shri. Shailesh Deepak Ambare And ... vs The State Of Maharashtra Thru The ...
2021 Latest Caselaw 16824 Bom

                                                                                     WP 4097-19.doc



                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION

                                               WRIT PETITION NO. 4097 OF 2019

                            Shri Shailesh Deepak Ambare and Anr.         ... Petitioners
                                  Versus
                            The State of Maharashtra and Anr.                   ... Respondents

                                                         ******
                            Mr. Narendra V. Bandiwadekar with Mr. Vinayak R. Kumbhar i/
                            b Mrs. Ashwini N. Bandiwadekar, Advocate for petitioners.
                            Mr. V. M. Mali, AGP for respondents no. 1 and 2.
                            No record and proceedings.

                                                             ******

                                                           CORAM: R. D. DHANUKA AND
                                                                 ABHAY AHUJA, JJ.

DATE : 3RD DECEMBER , 2021 P.C. :-

Not on board. Mentioned for Speaking to the Minutes of Judgment dated 2nd December, 2021 by the learned counsel for the Petitioner.

2 It is clarified that in Para-31(a) of the said judgment the date of the impugned order is mentioned as "5 th November, 2011" shall be read as "5th November 2018". Judgment dated 2nd December, 2021 stands corrected accordingly.

3. Preceipe is disposed of. Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL Date:

GADGIL   2021.12.04
         12:39:07 +0530




                            [ABHAY AHUJA, J.]                             [R. D. DHANUKA, J.]

                            Nikita Gadgil                                                1 of 1