Bombay High Court
Mumtaz Ui Hakim S/O Gulam Rasul And ... vs State Of Mah. Thr. Pso Ps Kamptee ... on 2 March, 2022
Bench: V.M. Deshpande, Amit B. Borkar
appw180.21 1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION (APPW) NO. 180/2021
IN
CRIMINAL WRIT PETITION NO. 664/2020
Mumtaz & ors.
...VERSUS...
State & anr.
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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Shri M.A. Qureshi, Advocate for the Petitioner(s)
Shri T.A. Mirza, APP for the Respondent/State
CORAM : V.M. DESHPANDE & AMIT B. BORKAR, JJ.
MARCH 02, 2022
This is an Application for correcting the
typographical error in the prayer clause of the Writ
Petition and which consequently occurred due to the same
in the judgment dated 18/08/2021.
Heard Shri Qureshi, learned Advocate for the
Applicants.
He submitted that in prayer clause (b) of Writ
Petition No. 664/2020, the number of criminal case is
wrongly typed as R.C.C. No. 319/2018 instead of R.C.C.
No. 309/2017.
ANSARI
Till disposal of the Writ Petition by this
Court on 18/08/2021, the Advocate for the Applicants did
not move any application for correcting the said
typographical mistake. Resultantly, when this Court
allowed the Writ Petition by the judgment dated
18/08/2021 obviously, the number was typed R.C.C.
No. 319/2018.
It is the duty of the learned Advocates
appearing for the parties to state the correct number. It is
quite possible that there may be typing mistake, however,
efforts should be taken to correct the same as early as
possible and in any case prior to the delivery of the
judgment because the Courts will always mention the
dates, names of parties, number of criminal cases as it is
mentioned in the prayer clause.
Today, learned Advocate for the Applicants
tendered his unconditional apology for the same and
volunteers that he will pay Rs. 5,000/- to the High Court
Legal Aid Committee, Nagpur.
His statement is accepted.
The Application is allowed. The Advocate for
the Applicants is permitted to correct R.C.C.
ANSARI
No. 319/2018 to R.C.C. No. 309/2017. The amendment
to be carried out forthwith.
Further in the judgment dated 18/08/2021,
the number of criminal case be typed as R.C.C.
No. 309/2017 instead of R.C.C. No. 319/2018 and
corrected copy of the judgment be upload.
The costs be paid within a period of one week
from today and only after payment of costs, the corrected
copy of the judgment be upload.
The Application is disposed of.
(JUDGE) (JUDGE)
Signed By:AKRAM PARVEZ
MAQSOOD AHMAD ANSARI
Private Secretary to Hon'ble Judge
Signing Date:02.03.2022 17:24
ANSARI
