Hemant Brijraj Lalwani vs The Govt Of India Deputy Secretary ...
2023 Latest Caselaw 1987 Bom

                                      {1}
                                                                        SPM-1.odt

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                        WRIT PETITION NO. 15562 OF 2019

                        HEMANT BRIJRAJ LALWANI
                                   VERSUS
                       THE GOVERNMENT OF INDIA
                               AND OTHERS.
                                     ...
                  Mr. A.B. Kale, Advocate for the petitioner
           Mr. Ramdas B. Bhosle, Advocate for respondent No.1.
           Mr. D.R. Kale, Govt. Pleader for respondent Nos. 2 to 4
           Mr. Deepak S. Manorkar, Advocate for respondent No.5

                                CORAM : MANGESH S. PATIL
                                        & S.G. CHAPALGAONKAR, JJ.

DATE : 28th FEBRUARY 2023 P.C.:-

1] Motion is made for speaking to the minutes of the judgment dated 15th February, 2023.

2] It is pointed out that in para Nos. 2 and 16, name of village has appeared as "Parola" instead of "Mondhale, Taluka Parola". 3] Necessary correction be made at both the places and fresh order be uploaded.

4] Motion is allowed and disposed of.

 [S.G. CHAPALGAONKAR]                          [MANGESH S. PATIL]
       JUDGE                                       JUDGE


grt/-