M/S. Vijay Builders And ... vs The Competent Authority, Distict ...
2022 Latest Caselaw 8356 Bom

                                                                        1. wp 549-21.doc

          Diksha Rane
         Digitally
         signed by         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
DIKSHA
         DIKSHA
         DINESH                   CIVIL APPELLATE JURISDICTION
DINESH   RANE
RANE     Date:

                                   WRIT PETITION NO.549 OF 2021
         2022.08.24
         17:18:43
         +0530

                      M/s. Vijay Builders and Developers
                      through its authorized partner
                      Mr. Sanjay S. Kimtani                    .. Petitioner
                           vs.
                      The Competent Authority, District
                      Deputy Registrar Co-operative Societies  .. Respondent
                                               ------------
                      None for the petitioner.
                      Smt. V.S.Nimbalkar, AGP for respondent nos. 1,2 & 4-State.
                      Mr. Aditya Kharkar i/b. Dr. Uday P. Warunjikar for
                      respondent no.3.
                                               ------------
                                                 CORAM : M. S. KARNIK, J.

                                                  DATE     : AUGUST 24, 2022.
                      P.C. :

1. In this writ petition, praecipe is moved by way of "speaking to the minutes" of the judgment and order dated August 2, 2022. In the said judgment and order, the name of the counsel for respondent no.3 has been mentioned incorrectly as "Aditya Khamkar". The same may now be read as "Aditya Kharkar".

2. This order be treated as part of the judgment and order dated August 2, 2022.

3. Praecipe for "speaking to the minutes" is disposed of.

(M.S.KARNIK, J.)