Sudarshan Yesudas Maisa vs Estate Officer, Bharat Sanchar ...
2021 Latest Caselaw 15900 Bom

                                                                            2-Wp-9312-2019-with-Rpw(St)-13664-202.doc




                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                                WRIT PETITION NO.9312 OF 2019

                        Sudarshan Yesudas Maisa                                        ...Petitioner
                              vs.
                        Estate Officer, Bharat Sanchar Nigam
                        Limiited & Ors.                                                ...Respondents

                        Mr. R. M. Haridas, Advocate for the Petitioner.
                        Mr. Sachin Chavan, Advocate for the Respondent Nos. 1 & 2.


                                                      CORAM :     N. J. JAMADAR, J.

DATE : 16th NOVEMBER, 2021

P.C.:

1. Heard the learned counsel for the parties. The praecipe

is moved for the speaking to the minutes of the order, so as to

correct the cause-title of the Judgment dated 25th June, 2021.

2. In the cause-title of the judgment, instead of word "Civil

Appellate Jurisdiction" the word "Criminal Appellate Jurisdiction"

is inadvertently typed. The word "Criminal" be substituted by

"Civil". Corrected copy of the Judgment be uploaded.

(N. J. JAMADAR, J.)

Digitally signed by SAJAKALI SAJAKALI LIYAKAT Sajakali Jamadar ...1 LIYAKAT JAMADAR JAMADAR Date:

2021.11.17 13:05:37 +0530