Chandna Developers Private ... vs Union Of India And 4 Ors
2023 Latest Caselaw 2247 Bom

                      skn                                   1               WP-2814.2021.doc


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          ORIGINAL SIDE

                                     WRIT PETITION NO. 2814 OF 2021

                      Chandana Developers Private Limited.             ...     Petitioner.
                                 V/s.
                      Union of India and others.                       ...     Respondents.


                      Mr.R.P.Jain i/b. UBR Legal Advocates for the Petitioner.
                      Mr.J.B.Mishra for the Respondents.


                                   CORAM :          NITIN JAMDAR AND
SANJAY                                              ABHAY AHUJA, JJ.

KASHINATH NANOSKAR Digitally signed by DATE : 8 March 2023.

SANJAY KASHINATH
NANOSKAR
Date: 2023.03.10
11:57:30 +0530        P.C. :

Not on board. Taken up on board in view of praecipe moved by the Respondents for speaking to the minutes of the judgment and order dated 23 January 2023.

2. The name of the Petitioner in the title of the judgment dated 23 January 2023 be read as "Chandana Developers Private Limited" instead of "Chandra Developers Private Limited". So also the amount mentioned in the fourteenth line of paragraph-6 of the order be read as "Rs.1,37,70,706/-" instead of "Rs.1,37,70,406/-".

3. The order dated 23 January 2023 stands corrected accordingly. Rest of the order stands as it is. The corrected order be uploaded on the server.

(ABHAY AHUJA, J.) (NITIN JAMDAR, J.)