Gopal Bhimrao Ghumase And Others vs The State Of Maharashtra, Thr. ...
2022 Latest Caselaw 2477 Bom

                                                                                                                                                               5 caw 462-2022.odt
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                                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                     NAGPUR BENCH AT NAGPUR

                                                    CIVIL APPLICATION (CAW) NO. 462 OF 2022 IN
                                                          WRIT PETITION NO. 2645 OF 2021

                                           Gopal Bhimrao Ghumase and others
                                                       ...Versus...
                    The State of Maharashtra, through Chief Secretary, Finance Department, Mantralaya,
                                                    Mumbai and others
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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 R.D. Karode, Advocate for petitioners
                                                        Ms H.N. Jaipurkar, A.G.P. for respondent nos. 1 to 5


                                                        CORAM :                     A. S. CHANDURKAR & SMT. M.S. JAWALKAR, JJ.

DATE : 11/03/2022

The Counsel for applicants/petitioners seeks leave to amend the name of the petitioner no.6, which is wrongly typed as "Suresh S/o Pralhad Giri" instead of 'Santosh S/o Pralhad Giri".

Amendment to be carried out within one week.

After amendment is carried out necessary correction in the judgment dated 16/02/2022 be carried out.

(Smt. M.S. Jawalkar, J.) (A.S.Chandurkar, J.)

Jayashree..

Signed By:JAYASHREE SHARAD SHINGNE

Signing Date:11.03.2022 18:33