Sharad Darade Superintendent Of ... vs The State Of Maharashtra And Ors
2022 Latest Caselaw 9689 Bom

                Shubhada S Kadam                                        3 wp 1807.2021.doc

                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION
                                       WRIT PETITION NO.1807 OF 2021
                Praful Khoda Patel                                    ....Petitioner
                    Versus
                The State of Maharashtra and ors.                     ....Respondents

                Ms. Gunjan Mangla i/b. Sunny Bhimra, Advocate for the Petitioner.
                Mrs. Aruna S. Pai, PP for the State.


                                    CORAM : PRASANNA B. VARALE &
                                            N. R. BORKAR, JJ.

DATE : 22nd SEPTEMBER, 2022.

P.C. :

1. Due to inadvertence, in our judgment and order dated

8th September, 2022, passed in writ petition Nos.1806 of 2021 along with

other petitions, the appearance of Shri Mahesh Jethmalani, Senior

Advocate along with Ms. Gunjan Mangla and Mr.Pranav Badheka i/b. Mr.

Sunny Bhimra, Advocates for the Petitioner in writ petition No.1807 of

2021 remained to be mentioned in the cause-title of the said judgment

and order. This being an inadvertent error, the prayer for speaking to the

minutes is allowed. The judgment and order dated 8th September, 2022,

be corrected accordingly and thereafter the same be uploaded.

                (N. R. BORKAR, J.)                      (PRASANNA B. VARALE, J.)




           Digitally signed
           by SHUBHADA                                                             1/1
SHUBHADA   SHANKAR
SHANKAR    KADAM
KADAM      Date:
           2022.09.23
           14:09:40 +0530