Padma Rajendra Agrawal And Others vs The State Of Maharashtra And Anr
2023 Latest Caselaw 7235 Bom

                                                          Cri.W.P. No.953/2019
                                       :: 1 ::


            IN THE HIGH COURT OF JUDICATURE OF BOMBAY

                               BENCH AT AURANGABAD


                CRIMINAL WRIT PETITION NO.953 OF 2019



 Padma Rajendra Agrawal & ors.                    ... PETITIONERS

          VERSUS

 The State of Maharashtra & anr.                  ... RESPONDENTS

                                  .......
 Mr.S.N. Suryawanshi, Advocate for petitioners
 Mr. A.R. Kale, A.P.P. for respondent No.1.
 Mr. Amol S. Sawant, Advocate for respondent No.2.
                                  .......

                           CORAM :     R.G. AVACHAT AND
                                       SANJAY A. DESHMUKH, JJ.

                           DATE :      19th JULY, 2023

 ORDER :

This motion for speaking to minutes of the judgment

dated 30th June 2023. Following corrections be made in the

judgment dated 30th June 2023.

(1) In line No.3 of paragraph No.9, the words "informant

Rajendra" be corrected as "informant Sanjay Agrawal".

(2) In first line of paragraph No.10, the date "22/7/2023" be

corrected as "22/7/2013".

Cri.W.P. No.953/2019 :: 2 ::

(3) On page No.6, line No.4, the words "Rs.20 Lakhs" be

corrected as "Rs.37 Lakhs".

Motion for speaking to minutes stands disposed of.

(SANJAY A. DESHMUKH, J.) (R.G. AVACHAT, J.)

fmp/-