Sakhawat Hussain Abdul Sattar vs The State Of Maharashtra Thr. The ...
2021 Latest Caselaw 17694 Bom

                                                           1                    1.Cri.APPW No.198.21
                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               NAGPUR BENCH AT NAGPUR


                                CRIMINAL APPLICATION (APPW) NO.198/2021
                                                      IN
                                 CRIMINAL WRIT PETITION NO.6/2020 (D)
                      Sakhawat Hussain Abdul Sattar Vs. The State of Maharashtra and Anr.
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           Office Notes, Office Memoranda of Coram,                                    Court's or Judge's orders
           appearances, Court's orders or directions
           and Registrar's orders
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                              Mr. T. A. Mirza, A.P.P. for applicant-respondent No.1.


                                            CORAM : M. S. SONAK AND
                                                    PUSHPA V. GANEDIWALA, JJ.

DATE : 20/12/2021.

1. In our judgment and order dated 20.10.2021 at paragraph No.11 an inadvertent error has crept in.

2. Accordingly, the reference to 8(c) in paragraph No.11 is to be corrected as 8(a).

3. The correction to be carried out in original judgment/order as also the corrected judgment/order be uploaded on the website.

4. The motion of speaking to minutes is disposed of accordingly.

(PUSHPA V. GANEDIWALA, J.) (M. S. SONAK, J.)

Digitally signed byRANJANA MANOJ MANDADE Signing Date:21.12.2021 11:45 RGurnule