Jitendra Atmaramji Kamble And ... vs The State Of Maharashtra, Through ...
2022 Latest Caselaw 9741 Bom

   WP-7857-19                                                                                                                       1/1


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH, NAGPUR.

                                          WRIT PETITION NO.7857 OF 2019

                             Jitendra Atmaramji Kamble, Hinganghat, Wardha and ors.
                                                                    -vs-
     The State of Maharashtra, Thr. Secretary, Social Welfare Dept. Mantralaya, Mumbai and ors.
   --------------------------------------------------------------------------------------------------------------------------------------
   Office notes, Office Memoranda of
   Coram, appearances, Court's orders                                     Court's or Judge's Orders.
   or directions and Registrar's orders.


                                      Shri P. S. Kshirsagar, Advocate for petitioners/applicants.
                                      Ms Tajwar Khan, Assistant Government Pleader for respondents.

                                      CORAM : A. S. CHANDURKAR AND SMT M. S. JAWALKAR, JJ.

DATE : September 23, 2022

Civil Application (CAW) No.1486/2022 Perused the application.

The cause title of the judgment in Writ Petition No.7857/2019 dated 28/03/2022 be corrected by describing the respondent No.4 as The Assistant Commissioner, Social Welfare Officer, Wardha, Taluka and District Wardha.

The judgment be corrected and its copy be uploaded accordingly.

Civil Application is disposed of.

(Smt. M. S. Jawalkar, J.) (A. S. Chandurkar, J.)

Asmita

Digitally signed byASMITA ADWAIT BHANDAKKAR Signing Date:23.09.2022 17:26:26