Dr. Amol S/O Ramas Karhe And Others vs The Commissioner (Health ...
2022 Latest Caselaw 9921 Bom

01.Note.st.04.22.in.wp.1378.20.odt                                                                1


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

                  Note for speaking to minutes (Stamp No. 4/2022)
                                         IN
                         WRIT PETITION NO.1378 OF 2020
   (Dr. Amol s/o Ramdas Karhe & ors. Vs. The Commissioner (Health Services) & Mission
                              Director (N.H.M.) and ors.)
--------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
---------------------------------------------------------------------------------------------------------
                       Shri N.B. Kalwaghe, Advocate for the petitioners.
                       Mrs. S.S. Jachak, A.G.P. for respondent Nos.1 & 2/State.
                       Ms Vaishali Khadekar, Advocate for respondent Nos.3 & 4.


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

DATED :- SEPTEMBER 28, 2022.

Heard.

2. Shri N.B. Kalwaghe, learned Counsel for the petitioners had filed Note vide (St.) No.4/2022 for speaking to minutes.

3. As per the contention of the learned Counsel for the petitioners, Writ Petition No.1378/2020 was disposed of by passing the judgment on 18/08/2022. However, in paragraph Nos.4, 10, 12, 13, 14 and 15 and in clause (c) of paragraph No.17 the date of advertisement was wrongly mentioned as 19/06/2019 instead of 16/09/2019. He further contended that in paragraph Nos.10 and 13 the entrance examination date was mentioned as 21/07/2019 which should have been 02/02/2020. The above errors are typographical errors and said errors are to be corrected.

4. Perused the record. It appears that in paragraph Nos.4, 10, 12, 13, 14 and 15 the date of advertisement was wrongly mentioned as 19/06/2019 instead of 16/09/2019 and in clause (c) of paragraph No.17 the date of advertisement was wrongly mentioned as 19/06/2019 instead of 16/09/2019, which is a typographical error and it can be corrected. In paragraph Nos.10 and 13 the entrance examination date was mentioned as 21/07/2019 which should have been 02/02/2020.

5. Being it is a typographical error it can be corrected. Necessary corrections as mentioned above be corrected and the corrected judgment is to be uploaded accordingly.

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

Signed By:DIVYA SONU BALDWA Personal Assistant Signing Date:30.09.2022 13:49