The State Of Maharashtra Thr ... vs Sachin Ramdas Sangale
2023 Latest Caselaw 2879 Bom

2023:BHC-AS:9002-DB

       Rane                                              1/2                          WP-412-2022
                                                                                   23 March, 2023.

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                       CIVIL APPELLATE JURISDICTION

                       WRIT PETITION NO. 412 OF 2022



       The State of Maharashtra, thr.
       Secretary and anr.                                  .....Petitioners

                V/s.

       Sachin Ramdas Sangale                               .....Respondent

                                   ---
       Mr. B.V. Samant, AGP for State-petitioner.

       Ms. Purva Pradhan, Advocate for the respondent.


                               CORAM : S.V. GANGAPURWALA, ACJ &
                                        SANDEEP V. MARNE, J.

                              DATE :              23rd MARCH, 2023.



       P.C. :

       1.              Mentioned. Not on board.

2. A praceipe is moved for speaking to minutes of the order

dated 14th March, 2023.

3. It is submitted that while dictating the order, this Court had

observed that the judgment shall not be construed as precedent.

However, the said fact does not appear in the order.

4. The learned Advocate for the respondent is present and

accepts the said fact.

 Rane                                    2/2                          WP-412-2022
                                                                  23 March, 2023.

5. In light of that, in para-12 after the last line the following line

be added, to read as :

"12. Considering the peculiar facts of the present

case, we are not inclined to entertain the present writ

petition and the same is disposed of. However, the present

judgment shall not be construed as precedent."

6. With this, the praceipe stands disposed of.

(SANDEEP V. MARNE, J.) (ACTING CHIEF JUSTICE)