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Deenbandhu Singh Shivsaran Singh ... vs Bharat Tarachand Bhalgat And Anr
2023 Latest Caselaw 8446 Bom

Citation : 2023 Latest Caselaw 8446 Bom
Judgement Date : 19 August, 2023

Bombay High Court
Deenbandhu Singh Shivsaran Singh ... vs Bharat Tarachand Bhalgat And Anr on 19 August, 2023
Bench: Abhay Ahuja
  2023:BHC-AS:23477
                              This Order is Speaking to Minutes order of order dated //


                                                                           1                    p1 fa 2363-05-c.doc


                                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                            CIVIL APPELLATE JURISDICTION

                                                           FIRST APPEAL NO.2363 OF 2005

                               Deenbandhu Singh Shivsaran Singh and anr.                  ... Appellants
                                     Vs.
                               Bharat Tarachand Bhalgat and anr.                          ... Respondents
                                                                 -------

                               Mr.T.J.Mendon, Advocate for the Appellants.
                               Mr.Shubham Misar, Advocate for the Respondent No.2.

                                                                           -------
                                                         CORAM :        ABHAY AHUJA, J.
                                                         DATE :         19 AUGUST, 2023.
                               P.C. :
                               Not on board. Mentioned.



1. Mr.Shubham Misar, learned counsel for the Respondent No.2 has

preferred this praecipe for speaking to the minutes of the judgment pronounced

yesterday i.e. on 18 th August, 2023 submitting that it was he who had argued

the matter and not Mr.Ketan Joshi. Accordingly, in place of Mr.Ketan Joshi his

name should be shown in the judgment at the places mentioned in the praecipe.

2. Let the said corrections be made and let the name of Mr. Shubham

Misar be mentioned instead of Mr.Ketan Joshi. Let the corrections be made as

soon as possible. Rest of the judgment remains as it is. Let the corrected

judgment be uploaded today itself.


                                                                                          (ABHAY AHUJA, J.)



                                Priya R. Soparkar                                                                     1 of 1


Signed by: Priya Soparkar
Designation: PA To Honourable Judge
Date: 19/08/2023 13:57:02
 

 
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