Suhas Janardan Nikale vs Nutan Suhas Nikale And Others
2021 Latest Caselaw 14723 Bom

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD
     942 CRIMINAL REVISION APPLICATION NO.13 OF 2019

                     SUHAS JANARDAN NIKALE
                             VERSUS
                  NUTAN SUHAS NIKALE AND OTHERS

Shri. C. V. Dharurkar, Advocate for the applicant
Shri. N. B. Narwade, Advocate for respondent No. 3.

                                     CORAM : M. G. SEWLIKAR, J.

DATED : 07 OCTOBER, 2021

PER COURT :-

1. Learned counsel Shri. Dharurkar seeks correction

in the occupation column of the applicant.

2. Learned counsel Shri. Dharurkar for the applicant

states that by mistake in the title clause he has mentioned

occupation of the applicant as Nil. He states that this is a

typographical error which needs to be corrected. He sought

leave to amend.

3. Learned counsel Shri. Narwade objected to it

contending that respondent No. 1 raised objection by filing

affidavit in reply and specifically contended that this is not

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an error but a deliberate attempt on the part of the applicant

to avoid maintenance.

4. On perusal of the record of the trial Court

judgment it appears that applicant has mentioned is

occupation as service. Learned counsel Shri. Dharurkar

states that applicant has retired on superannuation.

6. It appears that by mistake occupation of the

applicant has been mentioned as Nil. Amendment be carried

out.

7. Stand over to 25th October, 2021.

                                           [M. G. SEWLIKAR, J.]


ssp




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