Suresh Keshavrao Varbhe vs P.M. ...
2021 Latest Caselaw 2322 Bom

                                                   1                    1.CAZ No.3.2021
                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     NAGPUR BENCH AT NAGPUR


                               CIVIL APPLICATION NO.3/2021
                                            IN
                          LETTERS PATENT APPEAL NO.174/2008(D)
                                           AND
                          LETTERS PATENT APPEAL NO.175/2008(D)
                Suresh Keshavrao Varbhe Vs. P. M. Tamhankar and ors.
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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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                   Shri C.A. Mohgaonkar h/f. Shri A.D. Mohgaonkar, Advocate                       for
                   Applicant/Appellant.
                   Shri T. A. Mirza, A.G.P. for Non-applicant/Respondent No.3/State.
                   Shri S. B. Dhande, Advocate for Respondent Nos.4 and 5.


                                  CORAM : Z. A. HAQ AND
                                          AMIT B. BORKAR, JJ.

DATE : 04/02/2021.

1. The appellant has moved this application for speaking to the minutes with the prayer to correct the inadvertent mistake in paragraph No.11(ii) of the judgment. By the directions in paragraph No.11(ii) of the judgment, it is directed that the benefits as per the judgment shall be made available to the appellant in both the appeals till 25.03.2020 which in fact should have been 25.03.2021. Apparently, it is inadvertent mistake and is required to be corrected.

2. The correction be carried out accordingly in the judgment and certified copy of the judgment be given to the parties without any charges.

3. The civil application is allowed accordingly.

                                          JUDGE                                 JUDGE

RGurnule