Ku. Shubhangi D/O Shivraj Konde vs The State Of Maharashtra, Through ...
2023 Latest Caselaw 10198 Bom

   2023:BHC-NAG:14396-DB
                                                                     1                            CAW-2888-2023.odt


                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   NAGPUR BENCH, NAGPUR
                                                   Civil Application (CAW) No.2888 of 2023
                                                                           In
                                                       Writ Petition No.5596 of 2019 (D)
                                                         Ku. Shubhangi D/o Shivraj Konde
                                                                         Versus
                                                       The State of Maharashtra and others

                         Office Notes, Office Memoranda of Coram,
                         appearances, Court's orders of directions                   Court's or Judge's order
                         and Registrar's orders.
                         Shri D.M. Kale, Counsel for Applicant/Petitioner.
                         Shri A.S. Fulzele, Additional Government Pleader for Respondent Nos.1 and 2.

                                     CORAM : A. S. CHANDURKAR AND MRS. VRUSHALI V. JOSHI, JJ.

DATE : 3rd OCTOBER, 2023.

1. Perused the civil application and the writ petition. The words 'Nomadic Tribe-B' shall be replaced by the words 'Nomadic Tribe-C' in Paragraphs 2 and 6 of the judgment dated 12th September, 2023.

2. The correction be carried out accordingly and the corrected judgment be uploaded.

3. The civil application is disposed of.

(MRS. VRUSHALI V. JOSHI, J.) (A. S. CHANDURKAR, J.)

LANJEWAR

Signed by: Prashant D. Lanjewar Designation: Senior Pvt. Secretary Date: 03/10/2023 19:16:26