Shama Mohammed Husaim vs The State Of Maharashtra And 5 Ors
2022 Latest Caselaw 8997 Bom

                                                                     9-RPWL-27856-2021.DOC




                   Shephali



                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               ORDINARY ORIGINAL CIVIL JURISDICTION
                                 REVIEW PETITION (L) NO. 27856 OF 2021
                                                       IN
                                      WRIT PETITION NO. 573 OF 2017


                   Shama Mohammed Husain                              ...Review Petitioner
                        In the matter between
                   Shama Mohammed Husain                                      ...Petitioner
                        Versus
                   The State of Maharashtra & Ors                         ...Respondents


                   Mr Rajesh kanojia, i/b V Shukla, for the Petitioner.
                   Mr Abhay Patki, Addl. GP, for Respondents Nos. 1 & 5.
                   Mr Shashank Shubham, i/b Anoop Patil, for Respondent No. 2-SRA.
SHEPHALI           Mr Drupad Patil, i/b Mahesh Mishra, for Respondent No. 3.
SANJAY
MORMARE

Digitally signed
by SHEPHALI
SANJAY
MORMARE
                                            CORAM        G.S. Patel &
Date: 2022.09.08
17:37:32 +0530                                           Madhav J. Jamdar, JJ.

                                            DATED:       8th September 2022
                   PC:-

1. Although the Petition is styled as a Review Petition, it is actually an application for speaking to the minutes of our order of 15th November 2021. In the principal judgment delivered by one of us (Madhav J Jamdar, J), in paragraph 2 there is a reference to a report that was also called from the Competent Authority. It is pointed out that the report was called from the Chief Executive

8th September 2022 9-RPWL-27856-2021.DOC

Officer ("CEO") of SRA. The correction is entirely innocuous and we will permit it. This is the only change which is required in the order.

2. The Review Petition is disposed of.

3. The original Judgment dated 15th November 2021 be corrected accordingly.

(Madhav J. Jamdar, J) (G. S. Patel, J)

8th September 2022