Namdev Sahebrao Garad vs The State Of Maharashtra And ...
2021 Latest Caselaw 2440 Bom

                                                 1                                     wp.691.19.odt


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                              BENCH AT AURANGABAD.
                            CRIMINAL WRIT PETITION NO.691 OF 2019

                                 NAMDEV SAHEBRAO GARAD
                                         VERSUS
                          THE STATE OF MAHARASHTRA AND OTHERS
                                             ...
      Advocate for Petitioner : Mr. A. S. Kale, i/b Mr. Talekar And Associates.
      APP for Respondent/State: Mr. M. M. Nerlikar.
      Advocate for Respondent No.5 : Mr. R. S. Deshmukh, Senior Counsel.
      Advocate for Intervenor : Mr. N. E. Deshmukh.
                                             ...

                                          CORAM : T. V. NALAWADE &
                                                  M. G. SEWLIKAR, JJ.

                                          DATE       :   05th February, 2021.

      P.C.:

      .         Not on board. Taken on board.


      2         During speaking to minute, Mr. N. E. Deshmukh, learned

counsel submits that his intervention application was allowed and he

has argued the matter, but his name is not appearing in the title clause

of the judgment dated 3rd February, 2021. The name of Advocate

Mr. N. E. Deshmukh is to be mentioned in the title clause of the

judgment dated 3rd February, 2021 as appearing for Intervenor and the

corrected copy is to be issued. The motion for speaking to minute

stand disposed of.

[ M. G. SEWLIKAR, J. ] [ T. V. NALAWADE, J. ] ndm