Mrs.Raziya Abdul Kadir Shaikh vs Union Of India,Thr.General ...
2022 Latest Caselaw 1210 Bom

Citation : 2022 Latest Caselaw 1210 Bom
Judgement Date : 2 February, 2022

Bombay High Court

Mrs.Raziya Abdul Kadir Shaikh vs Union Of India,Thr.General ... on 2 February, 2022

Bench: N. J. Jamadar

                                                                                   3-fa-939-2019.doc




                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION

                                             FIRST APPEAL NO.939 OF 2019

                      Raziya Abdul Kadir Shaikh                            ...Appellant
                                 vs.
                      Union of India
VISHAL                Through General Manager                              ...Respondent
SUBHASH
PAREKAR               Mr. V.N. More, for the Appellant.
Digitally signed by
VISHAL SUBHASH
                      Mr. T.J. Pandian, for the Respondent.
PAREKAR
Date: 2022.02.02
19:30:21 +0530
                                                 CORAM :   N. J. JAMADAR, J.

                                                 DATE :    FEBRUARY 02, 2022

                                                 (THROUGH VIDEO CONFERENCING)

                      P.C.:

                      .       Praecipe is moved for speaking to the minutes of the judgment

and order dated 24th January, 2022.

2. Heard the learned counsel for the parties.

3. In clause (iv) of paragraph 25 of the judgment and order 24 th

January, 2022, after the words "deposit/realization" the words "or

Rs. 8,00,000/-, whichever is higher" be added.

4. Rest of the judgment remains unaltered.

5. The original judgment be corrected.

6. Corrected judgment and order be uploaded.



                                                                (N. J. JAMADAR, J.)




                      Vishal Parekar, P.A.                                                      ...1