The State Of Maharashtra Through ... vs Shri. Shrikant Dhondu Suttar And ...
2023 Latest Caselaw 9831 Bom

2023:BHC-AS:27930-DB

             Trupti                                1                   speaking order.doc



                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CIVIL APPELLATE JURISDICTION

                                 WRIT PETITION NO. 8243 OF 2019

             The State of Maharashtra and Others            ... Petitioners
                    versus
             Shri. Shrikant Dhondu Suttar and Others        ... Respondents
                                            ......
             Mr. N.K. Rajpurohit, AGP for the Petitioners -State.
             Mr.Vinayak Kumbhar i/b. Ms. Ashwini N. Bandiwadekar for the
             Respondents.
                                            ......
                                        CORAM : NITIN JAMDAR &
                                               SMT. MANJUSHA DESHPANDE, JJ.

DATE : 21 SEPTEMBER 2023

P.C.:

Not on board. Taken up for speaking to minutes of the judgment and order dated 15 September 2023.

2. In line No. 5 of paragraph 5 of the judgment and order dated 15 September 2023, the words "under clause (b)" are wrongly mentioned and the same stand deleted.

3. The judgment and order stands corrected accordingly. Corrected judgment and order be uploaded.

(SMT. MANJUSHA DESHPANDE, J.) (NITIN JAMDAR, J.)