Dr. Arun Narayan Kamble vs The State Of Maharashtra, Through ...
2022 Latest Caselaw 8467 Bom

                                                                                                                        caw1850.22 1.odt
                                                                          1
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                       NAGPUR BENCH, NAGPUR

                    CIVIL APPLICATION (CAW) NO.1850 OF 2022
                                             IN
                         WRIT PETITION NO.210 OF 2020(D)
                                Dr.Arun Narayan Kamble
                                           ..vs..
     The State of Mah., thr.its Principal Secretary, Higher and Technical Education
                    Department, Mantralaya, Mumbai-32 and ors
.................................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions                                               Court's or Judge's Order
and Registrar's orders
.................................................................................................................................................................................
                    Shri A.I.Sheikh, Counsel for the Petitioner.
                    Ms N.P.Mehta, Assistant Government Pleader for Respondent Nos.1 &
                    2.

                    CORAM : A.S.CHANDURKAR & URMILA JOSHI-PHALKE, JJ.

DATED : 26/08/2022

1. This is an application for speaking to minutes.

2. This Court, in Writ Petition Nos.41, 210, 211 and 212 of 2020, has passed the common judgment. In Writ Petition Nos.210, 211 and 212 of 2020, respondent No.2 in the said common judgment is "The Joint Director of Higher Education, Amravati Division, Nagpur." However, the said respondent No.2 should have been "The Joint Director of Higher Education, Amravati Division, Amravati."

3. For the reasons stated in the application, the application is allowed. Word "Nagpur", in the cause title of respondent No.2 i.e. "The Joint Director of Higher Education, Amravati Division, Nagpur" in Writ Petition Nos.210, 211 and 212 of 2020, be corrected as "Amravati" and corrected judgments be uploaded accordingly.

4. The civil application stands disposed of accordingly.

                                  (URMILA JOSHI-PHALKE, J.)                                     (A.S.CHANDURKAR, J.)

                    !! BrWankhede !!                  Digitally signed
                                                      by BHUSHAN
                     BHUSHAN                          RANA
                     RANA                             WANKHEDE
                     WANKHEDE                         Date:
                                                      2022.08.26
                                                      18:16:20 +0530
                                                                                                                                            .....1/-