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Nandkishor Kapoorchand ... vs Deputy Inspector General ...
2021 Latest Caselaw 9506 Bom

Citation : 2021 Latest Caselaw 9506 Bom
Judgement Date : 19 July, 2021

Bombay High Court
Nandkishor Kapoorchand ... vs Deputy Inspector General ... on 19 July, 2021
Bench: S.B. Shukre, Anil S. Kilor
                                                                                                     1-appw 90-21.odt
                                                           1/2



                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             NAGPUR BENCH, NAGPUR.
                          SPEAKING TO MINUTES (APPW) 90 OF 2021

                                                            IN

                 CRIMINAL WRIT PETITION NO. 539                                   OF        2020 (D)


                                   Nandkishor Kapoorchand Sawalakhe
                                                   -Vs-
                                 Deputy Inspector General (Prison) and anr.

-----------------------------------------------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders                                   Court's or Judge's Orders.
or directions and Registrar's orders.
-----------------------------------------------------------------------------------------------------------------------------

                                       Ms. Sonali Khobragade, counsel for the petitioner.


                                               CORAM : SUNIL B.SHUKRE &
                                                       ANIL S.KILOR, JJ.
                                                DATE             : 19.07.2021.

                                 1.              Hearing           was        conducted            through          video

conferencing and the learned counsel agreed that the audio and video quality was proper.

2. Heard.

3. Since, the mistake was there in the cause title of Criminal Writ Petition No.539 of 2020, if it is to be called so, it cannot be said that there is typographical error or any mistake in the judgment as such. In any case, correcting the address of respondent No.2, if it is to be done, it will have to be one that in the petition itself which is disposed of and it is not possible now, is not going to impact in any manner the present position of the petitioner, especially when respondent no.1, the Deputy Kavita

1-appw 90-21.odt

Inspector, General Prison, Nagpur, has been properly made a party to the petition. The application is accordingly disposed of.

                                        JUDGE                             JUDGE




Kavita


 

 
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