Punjabrao Appasaheb Pol vs The Assistant Registrar And Ors
2021 Latest Caselaw 14878 Bom

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                                                                      3.w3417.21.doc
         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION
                       WRIT PETITION NO.3417 OF 2021

Punjabrao Appasaheb Pol                                 ... Petitioner
           V/s.
Assistant Registrar, Co-operative Societies &
the Returning Officer, Man Taluka,
Agricultural Market Committee & Ors.                    ... Respondents

Mr.Vivek Salunke for the Petitioner.
Mr.Siddharth Karpe for Respondent No.1.
Mrs.Neha Bhide "B" Panel Counsel for Respondent Nos.3 & 4 - State.

                                  CORAM: UJJAL BHUYAN AND
                                         MADHAV JAMDAR, JJ.

DATE : 11TH OCTOBER, 2021.

P.C:-

This matter is moved for speaking to the minutes.

2. Mr.Salunke, learned Counsel for the Petitioner submits that because of inadvertent error, the date of impugned order was wrongly typed as "13.01.2021" instead of "13.07.2021" as a result of which the same is required to be corrected in the judgment and order dated 24.09.2021.

3. Learned Counsel for the Respondents have no objection to the above.

4. In view of the above, we direct that in paragraphs 2 and 30 of the said judgment and order dated 24.09.2021, the date of order should be "13.07.2021" instead of "13.01.2021"; and in paragraph 34(a) it should be "13.07.21" instead of "13.01.2021".

5. Judgment and order dated 24.09.2021 stands corrected accordingly.

      [MADHAV JAMDAR, J.]                          [UJJAL BHUYAN, J.]