Deepak Harikisan Agrawal And ... vs The State Of Maharashtra Through ...
2022 Latest Caselaw 10086 Bom

                                             1                               CAW2183-22.odt


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH, NAGPUR
 CIVIL APPLICATION (W) NO. 2183/2022 IN WRIT PETITION NO. 3706/2020 (D)
(DEEPAK HARIKISAN AGRAWAL & ANOTHER VERSUS THE STATE OF MAHARASHTRA & OTHERS)

  Office Notes, Office Memoranda of Coram,
  appearances, Court's orders of directions                  Court's or Judge's order
  and Registrar's orders.
          Ms Pradnya Jinde, Advocate h/f Shri G.K. Mundhada, counsel for the petitioners.
          Shri D.P. Thakare, Additional Government Pleader for the R-1.
          Shri J.B. Kasat, counsel for the R-2 & 3.

         CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.

         DATE      :   SEPTEMBER 30, 2022.


         Perused the application.        In Direction No.3 in paragraph 17 of the

judgment dated 05.08.2022 reference made to the respondent no.3 shall be corrected by referring to the said respondent as the respondent no.1.

The correction be carried out accordingly and the corrected copy be uploaded.

The civil application is disposed of.

(URMILA JOSHI-PHALKE, J.) (A. S. CHANDURKAR, J.)

APTE

Signed By: Digitally signed byROHIT DATTATRAYA APTE Signing Date:30.09.2022 17:06