Balaji Shankar Sonwane And Another vs The State Of Maharashtra Through ...
2024 Latest Caselaw 2792 Bom

Bombay High Court

Balaji Shankar Sonwane And Another vs The State Of Maharashtra Through ... on 30 January, 2024

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

2024:BHC-AUG:1902-DB
                                                                    WPs13128&13141-23

                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     BENCH AT AURANGABAD

                            WRIT PETITION NO. 13128 OF 2023
                   SIDDHESHWAR SAHAKARI SAKHAR KARKHANA LTD.
                                       VERSUS
                       THE STATE OF MAHARASHTRA AND OTHERS
                                        AND
                            WRIT PETITION NO. 13141 OF 2023

                         BALAJI SHANKAR SONAWANE AND OTHERS
                                            VERSUS
                         THE STATE OF MAHARASHTRA AND OTHERS
                                                ...
              Mr. K. J. Suryawanshi, Advocate for the Petitioner in WP/13128/2023
              Mr. A.G. Chaudhari, Advocate for Petitioners in WP/13141/2023
              Mr. S. K. Kadam, Advocate for Respondent Nos. 2 and 3.

                                CORAM           :   RAVINDRA V. GHUGE &
                                                    Y. G. KHOBRAGADE, JJ.
                                DATE            :   1st February, 2024
              ORDER:

1. This is a motion for speaking to the minutes of the order

dated 30th January, 2024.

2. The learned Advocate for the Election authorities, Respondent

Nos. 2 and 3 submits that the impugned orders have been set aside in

these two Petitions and, therefore, it needs mention that this judgment

is restricted to these two Petitions as many others have not filed such

Petitions.

3. The learned Advocate for the Petitioners and the other

Respondents consent.

WPs13128&13141-23

4. In view of the above, in paragraph No.21, the following

words "to the extent of these Petitioners", be added after the words

"........... stand quashed and set aside.............". This sentence would

now read as "........... stand quashed and set aside to the extent of these

Petitioners".

5. Paragraph No.21 in the said judgment be corrected

accordingly and the corrected copy be uploaded.

( Y. G. KHOBRAGADE, J. ) ( RAVINDRA V. GHUGE, J. )

JPChavan