Sambhu S/O Shripad Madavi And ... vs State Of Maha. Thr. Chief ...
2022 Latest Caselaw 6217 Bom

Citation : 2022 Latest Caselaw 6217 Bom
Judgement Date : 1 July, 2022

Bombay High Court

Sambhu S/O Shripad Madavi And ... vs State Of Maha. Thr. Chief ... on 1 July, 2022

Bench: A.S. Chandurkar, Urmila Sachin Phalke

                              908.WP-1317-21(d).odt                                                       1



                                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                                        NAGPUR BENCH : NAGPUR.

                                               WRIT PETITION NO.1317 of 2021 (decided)
                                                       Sambhu S.Madavi and others
                                                                     vs.
                                    State of Maharashtra through its Chief Secretary(Forest)And others.
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                              Office Notes, Office Memoranda of                                                 Court's or Judge's Order
                              Coram, appearances, Court's Orders
                               or directions and Registrar's order
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                                            Shri M.R.Joharapurkar, Advocate for petitioners.
                                            Shri N. R. Rode, Assistant Government Pleader for the respondents/State.

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

DATE :- JULY 01, 2022

The cause title of the judgment dated 22.06.2022 in Writ Petition No. 1317 of 2021 shall be corrected by including the names of the legal heirs of the petitioner no.2 as shown in the writ petition.

Corrections be carried out accordingly. The corrected copy be uploaded thereafter.

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

Andurkar..

Digitally Signed byJAYANT S ANDURKAR Personal Assistant Signing Date:

02.07.2022 11:24