Leela Dineshsingh Chauhan vs The State Of Maharashtra And 6 Ors
2021 Latest Caselaw 16507 Bom

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                                                                 5-WP-2444-2021.doc


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  ORDINARY ORIGINAL CIVIL JURISDICTION

                     WRIT PETITION NO. 2444          OF 2021

Leela Dineshsingh Chauhan                                    ... Petitioner
      Versus
The State of Maharashtra & Ors.                              ... Respondents

                                         ******
Mr. Mihir Desair, Senior Advocate a/w. Ms. Priyanka Karnik i/b.
Mr. Sandeep Karnik, for the Petitioner.
Ms. Uma Palsuledesai, AGP, State - Respondent No.1.
Mr. Aniruddha Joshi a/w. Ms. Nidhi Chauhan i/b. M/s. L J Law -
Respondent Nos.2 and 3.
                           ******

                                          CORAM: R. D. DHANUKA AND
                                                   ABHAY AHUJA, JJ.

                                          DATE    : 29th NOVEMBER, 2021.
P.C. :-

1. The matter is placed on board for speaking to minutes of Judgment dated 22nd October 2021 and more particularly in paragraph No. 110 clauses (b) and (c)

2. It is clarified that the State Government shall reimburse the respondent nos. 2 and 3 for making payment to the petitioner payable in clauses (b) and (c) of paragraph No. 110 of the Judgment. In so far as directions given in clause (e) is concerned, it is made clear that service record of the petitioner shall be corrected in line with the direction issued in clause (c) of

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5-WP-2444-2021.doc

paragraph no. 110 of the Judgment.

3. Judgment dated 22nd October, 2021 is clarified accordingly and preacipe is disposed of.

[ABHAY AHUJA, J.] [R. D. DHANUKA, J.]