Atc Telecom Infrastructure Pvt. ... vs Gram Panchayat, Padli Tal ...
2022 Latest Caselaw 6049 Bom

         Digitally
         signed by
VINA     VINA ARVIND
         KHADPE
ARVIND   Date:
KHADPE   2022.06.30
                       Vina Khadpe
         15:42:31
         +0530                                                                           p1 IA.8536.2022.doc



                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

                                       INTERIM APPLICATION (ST) NO.8536 OF 2022
                                                          IN
                                         CIVIL WRIT PETITION NO. 1186 OF 2022

                       ATC Telecom Infrastructure Pvt Ltd.           ....Applicant / Petitioner
                          Versus
                       Gram Panchayat Padli & ors.                   ....Respondents

                       Mr. D. S. Patil for the Applicant / Petitioner.
                       Mr.R.S. Pawar, AGP for the Respondent-State.

                                                    CORAM : PRASANNA B. VARALE &
                                                            SHRIKANT D. KULKARNI, JJ.

                                                    DATE      : 29th JUNE, 2022.

                       P.C. :

                       1.            Not on board. Taken on board.

2. Learned counsel submits that the Application is filed for

amendment, by way of correction of typographical error occurred in the

verification clause. It is further submitted that inspite of referring the

month, erroneously reference is made to place. This being an amendment

for typographical error and as the amendment would not change the toner

of the Petition, the prayer for amendment is allowed.

Amendment be carried out within one week from today.

Needless to state that an amended copy of the Petition be supplied to the

Respondent within one week thereafter.

Vina Khadpe p1 IA.8536.2022.doc

3. Learned counsel for the Petitioner further submits that the issue

involved in the Petition is already decided by the judgment and order of

this Court. On a query made to the learned counsel as to whether the

replies are filed on behalf of the Respondents, the counsel submits that till

date, the replies are not filed.

4. Considering this fact, the Registry is directed to list the Petition

on completion of pleadings.

5. Ad-interim relief, if any, granted earlier to continue till the next

date.

6. Interim Application is allowed and disposed of accordingly.

(SHRIKANT D. KULKARNI, J.) (PRASANNA B. VARALE, J.)