Gajanan Wasudeo Tidke vs State Of Maharashtra, Thr. ...
2023 Latest Caselaw 571 Bom

Citation : 2023 Latest Caselaw 571 Bom
Judgement Date : 16 January, 2023

Bombay High Court

Gajanan Wasudeo Tidke vs State Of Maharashtra, Thr. ... on 16 January, 2023

Bench: A.S. Chandurkar, Vrushali V. Joshi

                                                                 1                               1-CAW-125-2023.odt


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               NAGPUR BENCH, NAGPUR
                                              CIVIL APPLICATION (W) NO. 125 OF 2023
                                              IN WRIT PETITION NO. 8507 OF 2019 (D)
                                           (Gajanan Wasudeo Tidke Vs. State of Maharashtra & Ors.)
                    Office Notes, Office Memoranda of Coram,
                    appearances, Court's orders of directions                        Court's or Judge's order
                    and Registrar's orders.
                                  Shri P.S. Patil, Advocate for the applicant/ petitioner.
                                  Shri S.M. Ghodeswar, Assistant Government Pleader for respondent Nos. 1 and 2/
                    State.

                                  CORAM : A. S. CHANDURKAR AND MRS. VRUSHALI V. JOSHI, JJ.

DATE : JANUARY 16, 2023

The judgment dated 23/12/2022 referring to the date "17.11.2018" be corrected to read as "17.11.2008" in paragraph 4, page 3 of the judgment. The correction be carried out and the corrected copy be uploaded.

The Civil Application is disposed of.

(MRS. VRUSHALI V. JOSHI, J.) (A. S. CHANDURKAR, J.)

SUMIT

Digitally signed bySUMIT CHETAN AGRAWAL Signing Date:17.01.2023 10:41