Citation : 2022 Latest Caselaw 6975 Bom
Judgement Date : 20 July, 2022
1 18wp207.22
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL WRIT PETITION NO. 207/2022
(Roshan Shaikh S/o Iman Shaikh Vs. Divisional Commissioner, Nagpur Division, Nagpur.)
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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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Mr. M. V. Rai, Advocate for petitioner.
Mr. S. M. Ukey, APP for respondents/State.
CORAM : VINAY JOSHI, J.
DATED : 20 /07/2022.
Reading of office notes and impugned order, it appears that typographical mistake has occurred in the date of impugned order referred in para 3 and 11 of the judgment dated 15.07.2022.
2. In view of that the date which is mentioned as 28.02.2021 shall be corrected as 28.12.2021 at
JITENDRA respective places. BHARAT GOHANE Digitally signed by JITENDRA BHARAT GOHANE Date: 2022.07.21 11:43:09 +0530 (VINAY JOSHI, J.) Gohane
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