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Yuvraj Raman Jadhav And Ors vs The State Of Maharashtra And Anr
2021 Latest Caselaw 7667 Bom

Citation : 2021 Latest Caselaw 7667 Bom
Judgement Date : 10 June, 2021

Bombay High Court
Yuvraj Raman Jadhav And Ors vs The State Of Maharashtra And Anr on 10 June, 2021
Bench: S.S. Shinde, Abhay Ahuja
                                     1                7-Praecipe-WP 2053-21.odt



              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION

                  CRIMINAL WRIT PETITION NO.2053 OF 2021

 Yuvraj Raman Jadhav & Ors.                            ... Petitioners
       Vs.
 State of Maharashtra & Anr.                  ... Respondents
                                -------
 Ms. Anushka Shreshtha for the Petitioners.
 Mr.J.P. Yagnik, APP for the Respondent-State.
 Mr. Jayesh Bhosle for Respondent No.2.
                                -------

                               CORAM :   S.S. SHINDE &
                                         ABHAY AHUJA, JJ.

DATE : 10TH JUNE 2021 (THROUGH VIDEO CONFERENCING)

P.C. :

1. By this application for 'speaking to minutes', learned

advocate for Respondent No.2 seeks to correct the name of

Respondent No.2 as stated in the appearance of the judgment dated

1st June, 2021 to Mrs. Madhavi Jadhav (maiden name-Madhavi

Sawant) instead of Mrs. Madhuri Jadhav (maiden name-Madhuri

Sawant) stating that the erroneous appearance was given through

inadvertence. Petitioner and other Respondents have no objection.

  Mugdha                                                                          1 of 2



                                       2                 7-Praecipe-WP 2053-21.odt


2. We accordingly allow the application for 'speaking to

minutes'. In the judgment in Writ Petition No.2053 of 2021 dated 1 st

June, 2021, the appearance of Respondent No.2 be shown as 'Mrs.

Madhavi Jadhav (maiden name-Madhavi Sawant)' in place and

stead of 'Mrs. Madhuri Jadhav (maiden name-Madhuri Sawant)'.

3. The rest of the judgment shall remain as it is.

4. Corrected judgment be uploaded as soon as possible.

5. Parties to act on an authenticated copy of this order.

 (ABHAY AHUJA, J.)                                       (S.S. SHINDE, J.)




  Mugdha                                                                            2 of 2



 

 
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