Mr. Gurnam Singh Hoti And Ors vs State Of Maharashtra And Ors
2023 Latest Caselaw 3301 Bom

                                                                          13-wp-4056-2022.doc




            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 APPELLATE SIDE CIVIL JURISDICTION

                         WRIT PETITION NO.4056 OF 2022

Gurnam Singh Hoti and Others                                     ...Petitioner
      vs.
State of Maharashtra and Others                                  ...Respondents

Mr. Ashok Saraogi, for the Petitioner.
Mr. S.D. Rayrikar, AGP for the Respondent-State.

                                    CORAM :   N. J. JAMADAR, J.

                                    DATE :    MARCH 31, 2023

P.C.:

1. Heard the learned counsel for the petitioner.

2. The learned counsel for the petitioner seeks leave to amend

the petition so as to annex the copies of the orders dated 24 th July,

1997 and 19th April, 2007 referred to in paragraph 7 of the

impugned judgment and order.

3. Leave granted.

4. Necessary amendment be carried out within a period of six

weeks.

5. Stand over to 15th June, 2023.

                                                   (N. J. JAMADAR, J.)




Vishal Parekar                                                                           ...1