Asha Wd/O Nitin Ambade And Another vs State Of Maha. Thr. Secretary, Dept. Of ...
2024 Latest Caselaw 24605 Bom

Bombay High Court

Asha Wd/O Nitin Ambade And Another vs State Of Maha. Thr. Secretary, Dept. Of ... on 21 August, 2024

Author: M.W. Chandwani

Bench: Vinay Joshi, M. W. Chandwani

2024:BHC-NAG:9325-DB


     Order                                                                                 2108caw2197.24
                                                        1


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             NAGPUR BENCH, NAGPUR.


                                CIVIL APPLICATION NO. 2197/2024
                                 IN WRIT PETITION NO.5166/2021.
                                        Smt. Asha Nitin Ambade and another.
                                                    -VERSUS-
                                          State of Maharashtra and others
     Office notes, Office Memoranda of
     Coram, appearances, Court's orders                        Court's or Judge's Orders
     or directions and Registrar's orders.

                                             Shri R.V. Shiralkar, Advocate for Applicants/Petitioners.



                                                  CORAM : VINAY JOSHI AND
                                                          M.W. CHANDWANI, JJ.

                                                  DATE        : AUGUST 21, 2024.



                                                            Heard.

2. It is brought to our notice that

inadvertently petitioners have mentioned word

"Collector" in the description of respondent no.1

State in cause title.

3. Similarly in the judgment dated

26.07.2024 a typographical mistake had occurred

in paragraph no.3 as regards the date of death of

husband of petitioner. According to petitioners the

Rgd.

Order 2108caw2197.24

date is "21.10.2008", while the date mentioned is

"21.10.2018", which needs correction.

4. In view of above, petitioners are

permitted to delete the word "Collector" from the

cause title of the petition, and thereafter, the

judgment be corrected. So also the date of death

mentioned in paragraph no.3 as "21.10.2018" be

corrected to read as "21.10.2008". Necessary

corrections be made accordingly and order be

uploaded.

5. Civil Application is disposed of

accordingly.

JUDGE JUDGE

Signed by: R.G. Dhuriya (RGD) Designation: PS To Honourable Judge Date: 22/08/2024 16:44:27 Rgd.