Citation : 2022 Latest Caselaw 13537 Bom
Judgement Date : 23 December, 2022
(1) 77fa551.21
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
FIRST APPEAL NO. 551 OF 2021
The Oriental Insurance Co. __ Vs. ___Bhagerati Zawarchand Malviya and ors
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mrs. Mrunal Naik, Advocate for appellant
Mr. Deepak Khushalani, Advocate for Respondent Nos.1 to 3
CORAM : AVINASH G. GHAROTE, J.
DATE : 23/12/2022
Civil Application (F) No.2887/2022 seeks correction of the name of Respondent No.2 from Zavarchand s/o Anandrao Malviya to Zavarchand Anandram Malviya.
It would be appropriate if an application is filed before the Court below for correcting the name in the judgment, after which the Respondent Nos.1 to 3 shall be at liberty to apply afresh in that regard in this appeal.
The application is therefore dismissed.
JUDGE Rvjalit
Digitally sign byRAJESH VASANTRAO JALIT Location:
Signing Date:23.12.2022 17:55
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