Sau. Vandana Balkrishna Shende ... vs Sanghmitra D/O Balkrishna Shende ...
2023 Latest Caselaw 5403 Bom

                                                      1                                        936.CAC.35-2018.odt




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

                    CIVIL APPLICATION (CAC) NO. 35 OF 2018
                                      IN
             CIVIL REVISION APPLICATION (CRA) NO. 54 OF 2017 (D)
                        ( Sau. Vandana Balkrishna Shende & Anr.
                                          Vs.
                       Sanghamitra d/o Balkrishna Shende & Ors. )

Office Notes, Office Memoranda                            Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders

                                  Mr. J.S. Khangura, Advocate for the Non-applicant No.2.



                                  CORAM:        AVINASH G. GHAROTE, J.

DATED : 9th JUNE, 2023

Mr. Dheeraj S. Kanwale, learned counsel appears for the applicants.

2. Civil Application (CAC) No. 35/2018 seeks clarification of the judgment dated 10.08.2017. What is being argued is that the judgment is incorrect inasmuch as it does not take into consideration Rule 116 (7) of the Maharashtra Civil Services Pension Rules, 1982. In my considered opinion, this cannot be a ground for clarification but may be a ground for review, considering which, the application is rejected.

JUDGE SD. Bhimte