A.N. Radha vs State Of Maharashtra, Through ...
2022 Latest Caselaw 10174 Bom

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                                                                      03-10-2022-caw-2171-2022.odt

                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              NAGPUR BENCH, NAGPUR
                                       Civil Application (CAW) No.2171 of 2022
                                                           In
                                       Writ Petition No.1414 of 2020 (Decided)
                                                       A.N. Radha
                                                         Versus
                                            State of Maharashtra and others

           Office Notes, Memoranda of Coram,
           appearances, Court's orders or directions Court's or Judge's orders
           and Registrar's order
                     Shri R.S. Sundaram, Advocate for Applicant/Petitioner.
                     Shri     N.S.    Rao,      Assistant   Government       Pleader                 for
                     Respondent Nos.1 and 2.

                                     CORAM : SUNIL B. SHUKRE & G.A. SANAP, JJ.

DATE : 3rd OCTOBER, 2022

1. Heard.

2. The parties have no objection if prayer clause (a-1) is deleted from the judgment dated 21-9-2022.

3. The civil application is, therefore, allowed and it is directed that prayer clause (a-1) be deleted from the judgment dated 21-9-2022. The judgment dated 21-9-2022 be corrected accordingly.

4. The civil application is disposed of.

(G.A. SANAP, J.) (SUNIL B. SHUKRE, J.) Lanjewar

Digitally Signed By :P D LANJEWAR Signing Date:04.10.2022 17:10