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Karmaveer Tulshiram Autade And ... vs The State Election Commission ...
2021 Latest Caselaw 938 Bom

Citation : 2021 Latest Caselaw 938 Bom
Judgement Date : 14 January, 2021

Bombay High Court
Karmaveer Tulshiram Autade And ... vs The State Election Commission ... on 14 January, 2021
Bench: A.S. Gadkari, G. S. Kulkarni
                                   1
sng                                                 Speaking-wpst-26 & 28.2021



      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION
               WRIT PETITION (ST.) NO.26 OF 2021

Karmaveer Tulshiram Autade and Ors.             )         Petitioners
           versus
The State Election Commission and Ors.          )         Respondents

                             AND
               WRIT PETITION (ST) NO.28 OF 2021
Bhagyashree Mahadeo Gaikwad and Ors.            )         Petitioners
           versus
The State Election Commission and Ors.          )         Respondents


                    CORAM      :       DIPANKAR DATTA CJ.,
                                       A.S. GADKARI &
                                       G.S. KULKARNI, JJ.
                    Date       :       JANUARY 14, 2021


                           (In Chamber)
PC:

1. The judgment dated January 13, 2021 shall be corrected

as follows and corrected judgment be uploaded accordingly:

(i) The conjunction "and" be inserted at the 2nd line of paragraph 28 between the words "parties" and "the";

(ii) The words "Be that as it may," be inserted at the beginning of paragraph 50, and consequently "The" be corrected as "the";

(iii) At the 7th line of paragraph 53, the word "whiah" shall be corrected to read as "which";

sng Speaking-wpst-26 & 28.2021

(iv) At the 8th line of paragraph 53, the word "posting" shall be corrected to read as "postponing" and the word "reasonable" corrected to read as "reasonably";

(v) At paragraph 62 in the 6th line, the preposition "to" shall be inserted between the words "us" and "be"; and

(vi) At page 64, in the 17th line, the word "section" shall be corrected to read as "sections" and at page 66 in the first line, the words "Central Board of" shall be in bold form.

CHIEF JUSTICE

Jayant V.

Salunke Digitally signed by JUSTICE A.S. GADKARI Jayant V. Salunke Date: 2021.01.19 06:38:23 +0530

JUSTICE G. S. KULKARNI

 
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