Sandeep Laxman Shinde And Others vs The State Of Maharashtra And Anr
2022 Latest Caselaw 10754 Bom

                                                                 appln-3327-2019.odt




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

                CRIMINAL APPLICATION NO.3327 OF 2019

                   SANDEEP LAXMAN SHINDE AND OTHERS
                                 VERSUS
                 THE STATE OF MAHARASHTRA AND ANOTHER

                                    ...
                Mr. S. S. Bora, Advocate for applicants.
           Mr. S. J. Salgar, APP for respondent No.1 - State.
    Ms. Sheetal Salunke, Advocate (appointed) for respondent No.2.
                                    ...

                           CORAM :    SMT. VIBHA KANKANWADI AND
                                      RAJESH S. PATIL, JJ.

DATE : 14-10-2022

ORDER :-

. Present application has been taken for speaking to minutes of

judgment dated 07.09.2022. It appears that inadvertently, in the

operative part of the judgment, fees of learned Advocate, who is

appointed to represent the cause of respondent No.2, is remained

to be quantified. Hence, after clause No.[iv], the clause No.[v] be

inserted in the operative part of the judgment dated 07.09.2022,

which reads thus :-

"[v] Fees of learned Advocate, who is appointed to represent the cause of respondent No.2, is quantified at Rs.5,000/- to be paid by High Court Legal Services Sub Committee, Aurangabad."

appln-3327-2019.odt

3. Necessary corrections be carried out in the said judgment.

Corrected writ be issued to the parties concerned. Copies issued, if

any, be deemed to have been corrected accordingly.

[RAJESH S. PATIL]                  [SMT. VIBHA KANKANWADI]
     JUDGE                                  JUDGE


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