Kishore D. Raorane vs The High Court Of Judicature At ...
2022 Latest Caselaw 6207 Bom

ppn                                  1               1.wp-2295.08.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             ORDINARY ORIGINAL CIVIL JURISDICTION

                       WRIT PETITION NO.2295 OF 2008

Kishor D. Raorane                                  .. Petitioner
     Versus
High Court of Judicature of Bombay & Ors.          .. Respondents

            ---
Mr.M.S. Topkar for the petitioner.
Mr.Shailesh Chavan i/by Mr.Vishwajeet Kapse for the respondent no.1.
Mr.Imtiyaz Patel i/by Mr.Asif Iqbal Patel for the respondent no.2.
Mr.D.M. Mata, Deputy Registrar, Legal and Research, High Court,
Bombay present.
            ---
                        CORAM : R.D. DHANUKA AND
                                      S.M. MODAK, JJ.

                      DATE         : 1st July 2022
                                     (In Chamber)

P.C.:-
.               Matter is placed in chamber for speaking to the minutes of

the order and judgment dated 15 th June 2022 passed by this Court on the application filed by the learned counsel for the respondent no.1 and more particularly in paragraphs 51 and 53 of the said judgment.

2. We have heard the learned counsel for the parties present today. Our attention is invited to the order dated 17 th February 2022 passed in Chamber Summons No.212 of 2013 filed by the original petitioner. In the said Chamber Summons, this Court had clarified that the reply filed by the respondent no.1 in the chamber summons will be treated as a reply to the avermernts made, grounds added and prayers sought by way of amendment in the writ petition. This aspect however, has not been mentioned in paragraphs 51 and 53 of the said judgment.

ppn 2 1.wp-2295.08.doc

It is accordingly clarified that we had permitted the respondent no.1 to rely upon the affidavit-in-reply filed by the respondent no.1 in the Writ Petition No.2295 of 2008 while opposing the Chamber Summons No.212 of 2013.

3. The order dated 15th June 2022 stands clarified accordingly. Praecipe stands disposed of.

                S.M. MODAK, J.                R.D. DHANUKA, J.