M/S. Mahadeo Car Upholstry Works, ... vs State Of Maha., Through Its Sect., Home ...
2024 Latest Caselaw 2404 Bom

Bombay High Court

M/S. Mahadeo Car Upholstry Works, ... vs State Of Maha., Through Its Sect., Home ... on 25 January, 2024

Author: G. A. Sanap

Bench: G. A. Sanap

  2024:BHC-NAG:1060
                                                                 -1-                         18.CAS.1458.2023.odt


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

                                      CIVIL APPLICATION (CAS) NO. 1458 OF 2023
                                                        IN
                                         SECOND APPEAL NO. 163 OF 2016 (D)
                  M/s. Mahadeo Car Upholstery Works Vs. State of Maharashtra, through its Secretary &
                                                       Ors.
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                 Office Notes, Office Memoranda of Coram,                    Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
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                                        Mr. S.G. Malode, Advocate for the Appellant.
                                        Ms. Mrunal Naik, AGP for Respondent Nos.1 to 5.

                                                   CORAM : G. A. SANAP, J.

DATED : 25th JANUARY, 2024.

. This is an application for correction of the nomenclature of respondent No.2.

2. It is stated that in the plaint, respondent No.2 is the Collector, Nagpur, Collectorate Civil Lines, Nagpur. It is pointed out that in the judgment of the Trial Court, it is typed as "the Collector, Chandrapur, Collectorate Civil Lines, Chandrapur". It is submitted that this is a typographical error. It is submitted that this error is required to be corrected.

3. On going through the record, it is seen that this is a typographical error. Accordingly, the appellant is allowed to correct the nomenclature of respondent No.2 as "the Collector, Nagpur, Collectorate Civil Lines, Nagpur".

4. Correction be made within one week.

5. The application stands disposed of, accordingly.

(G. A. SANAP, J.) Signed by: Mr. Vijay Kumar Designation: PA To Honourable Judge Vijay Date: 25/01/2024 19:14:27