Abhishek Jagdish Ghuge vs Divisional Commissioner, ...
2021 Latest Caselaw 1784 Bom

                                                                                                27.01.21.APPW.13.21
                                                                1


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH, NAGPUR
                CRIMINAL APPLICATION (APPW) NO. 13/2021
                                  IN
                  CRIMINAL WRIT PETITION NO. 577/2020
   (Abhishek Jagdish Ghuge vs. Divisional Commissioner Amravati and
                                                  another )
.................................................................................................. ....................
Office Notes, Office Memoranda of
Coram, appearances, Court's orders                                                                       Court's or Judge's order
of directions and Registrar's orders
..........................................................................................................................................
Ms. A.M Kshirsagar,Adv.h/for mr Ved Deshpande, Advocate for the applicant/petitioner
Mr. Amit Chutke, APP for respondent-State

          CORAM : MRS.SWAPNA JOSHI,                                  J.

DATED : 27th January, 2021

Heard both sides.

This is an application for speaking to the minutes. The Criminal Application is allowed and the words "if so required" be added after the words 'revocation of arms license of the petitioner, in Clause (ii) of the operative part of the judgment and order dated 7th January ,2021 passed by this Court.

The Application stands disposed of.

JUDGE sahare