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Shri. Anil Shankar Thanekar vs The Chief Minister, State Of ...
2021 Latest Caselaw 17569 Bom

Citation : 2021 Latest Caselaw 17569 Bom
Judgement Date : 16 December, 2021

Bombay High Court
Shri. Anil Shankar Thanekar vs The Chief Minister, State Of ... on 16 December, 2021
Bench: Prasanna B. Varale, Bharati Dangre
                 Shubhada S Kadam                                            2 PIL 105.2015.doc

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION
                              PUBLIC INTEREST LITIGATION NO. 105 OF 2015
                  Shri Anil Shankar Thanekar                              ....Petitioner
                       Versus
                  The Chief Minister, State of Maharashtra
                  and anr.                                                ....Respondents

                  Mr. Ashish Mehta, advocate for the petitioner.
                  Shri V. A. Thorat, Special Counsel with Shri A. Y. Sakhare, special
                  counsel with Shri P. P. Kakade, GP and Smt. Ashwini A. Purav, advocate
                  for respondent Nos.1 and 2.

                                              CORAM : PRASANNA B. VARALE &
                                                      SMT. BHARATI H. DANGRE, JJ.
                                              DATE      : 16th DECEMBER, 2021.
                                                             (In Chambers)
                  P.C. :

1. The petition is placed before this Court at the instance of the

Registry for speaking to the minutes of judgment dated 27th June, 2019.

It is submitted that, at page 27 of the said judgment, typographical error

occurred in the cause-title while referring to year of civil application. The

civil application is filed in the year 2017. However, inadvertently it has

been mentioned as "CIVIL APPLICATION NO.59 OF 2016". As such, the

year of the civil application be corrected and it be mentioned as "CIVIL

APPLICATION NO.59 OF 2017". The judgment dated 27th June, 2019

be corrected accordingly, and thereafter the same be uploaded.

(SMT. BHARATI H. DANGRE, J.) (PRASANNA B. VARALE, J.)

Digitally signed

by SHUBHADA SHANKAR SHUBHADA KADAM SHANKAR Date:

KADAM      2021.12.17
           10:43:56
           +0530
 

 
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