Shivajirao Gajananrao Charde And ... vs The Municipal Council, Narkhed, ...
2021 Latest Caselaw 16216 Bom

                                                                          4.caw1071.2021.odt
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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.

                    CIVIL APPLICATION (CAW) NO. 1071 OF 2021
                                        IN
                          WRIT PETITION NO. 1536 OF 2019
                          Shri Shivajirao Gajananrao Charde and anr.
                                              Vs.
                          The Municipal Council, Narkhed and others
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions           Court's or Judge's orders.
and Registrar's Orders.
                            Mrs. B.P. Maldhure, Advocate for petitioners.
                            Shri M.I. Dhatrak, Advocate for respondent No.1.
                            Shri K.L. Dharmadhikari, AGP for respondent Nos.2 & 3/State.


                            CORAM : SUNIL B. SHUKRE AND
                                    ANIL L. PANSARE, JJ.

DATE : 23rd NOVEMBER, 2021.

Heard.

By the judgment delivered on 24.06.2021, we have permitted the petitioner to withdraw the amount of compensation deposited in this Court. While giving such directions, the words "with accrued interest", were not made part of the directions. This was a clerical mistake. We, therefore, direct that the permission granted to the petitioners to withdraw the amount of compensation deposited in this Court be read as "the permission to withdraw the amount of compensation deposited in this Court together with interest accrued thereon, if any".

4.caw1071.2021.odt

The civil application is disposed of accordingly.

                                       JUDGE                             JUDGE
Prity