Citation : 2021 Latest Caselaw 4440 Bom
Judgement Date : 10 March, 2021
1 103caw439.21
IN THE HIGH COURT OF JUDICTURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CIVIL APPLICATION (C.A.W.) NO.439 OF 2021
IN WRIT PETITION NO.110 OF 2020 (D)
(Dr.Keshav Baliram Hedgewar Paryayi Shiksha Mandal, Wardha .vs. State and Others)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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CORAM : SUNIL B. SHUKRE &
ANIL S. KILOR, JJ.
DATE : 10.3.2021.
1. Heard Mr.A.M.Sudame, learned Counsel for the applicant/respondent no.2, Mr.A.S.Fulzele, learned Additional Government Pleader and Mr.Firdos Mirza, learned Counsel for the petitioner.
2. We allow this application for the reasons stated therein. The error appearing in the operative part of the Judgment in Writ Petition No.110 of 2020, dt.23.9.2020 is inadvertent and clerical and therefore, it is directed that the words "State Board" appearing in the second line of the operative part of the Judgment in paragraph 46 be substituted by the words "State Government". The application is disposed of in the above terms.
JUDGE JUDGE
ssjaiswal
Digitally signed
Suraj by Suraj Jaiswal
Date:
Jaiswal 2021.03.11
14:52:37 +0530
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