Neelam Nitin Sampat vs State Of Maharashtra And Ors
2023 Latest Caselaw 10196 Bom

2023:BHC-AS:28590-DB
                 This Order is Speaking to Minutes order of order dated //

                                                                              501.2436.23 wp.doc


    Iresh
                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CRIMINAL APPELLATE JURISDICTION

                            CRIMINAL WRIT PETITION NO. 2436 OF 2023

               Neelam Nitin Sampat                                           ...Petitioner

                        Versus

               State of Maharashtra and others                               ...Respondents

               Mr. Kripashankar Pandey for the petitioner
               Mrs. P. P. Shinde, APP for the State

                                                   CORAM : REVATI MOHITE DERE &
                                                           GAURI GODSE, JJ.

                                                    DATE        : 3rd OCTOBER 2023

               P.C. :
               1.       Not on board. Taken on board.

2. This is for speaking to the minutes of the Judgment dated

29th September 2023. Learned counsel for the petitioner states that

inadvertently the appearance of Advocate Mr. Darshan J. Juikar with

Mr. Kripashankar Pandey is not recorded, though he appeared.

3. Accordingly, after the name of Mr. Kripashankar Pandey, the

following words be added: "alongwith Mr. Darshan J. Juikar".

This Order is Speaking to Minutes order of order dated //

501.2436.23 wp.doc

4. Judgment be corrected and corrected Judgment be uploaded

accordingly.

GAURI GODSE, J. REVATI MOHITE DERE, J.

Signed by: Iresh S. Mashal Designation: PS To Honourable Judge Date: 04/10/2023 19:52:21