Ujjwala Uday Kale Nee Ujjwala Madhavrao ... vs Bhupesh Gajanan Sankhe And 34 Ors
2024 Latest Caselaw 13683 Bom

Bombay High Court

Ujjwala Uday Kale Nee Ujjwala Madhavrao ... vs Bhupesh Gajanan Sankhe And 34 Ors on 2 May, 2024

Author: Sandeep V. Marne

Bench: Sandeep V. Marne

2024:BHC-OS:8250

                                                             precipe_spk_wp_1421_2024.docx


                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           ORDINARY ORIGINAL CIVIL JURISDICTION


                                WRIT PETITION NO.1421 OF 2024
                                           WITH
                              WRIT PETITION (L) NO.4104 OF 2024
                                           WITH
                           INTERIM APPLICATION (L) NO.11031 OF 2024
                                            IN
                              WRIT PETITION (L) NO.4104 OF 2024

             New Manoday Co-operative Housing
             Society Limited                                           ...Petitioner
                                    Versus
             Uday Madhavrao Jagtap & Ors.                           ...Respondents
                                             ...
             Mr. Chirag Thakkar with Mr. Santosh Pathak i/b. M/s. Law Origin for the
             Petitioners.



                                                  CORAM : SANDEEP V. MARNE, J.

DATED : 2 MAY 2024.

PC:

1. Not on board. Upon being mentioned, taken on board.

2. Motion is made for speaking to the minutes of Judgment and Order dated 30 April 2024. It is pointed out that in paragraph 51(II) the operative portion of the order, area of the land has been erroneously stated as "1538.46 sq.mtrs." in place of correct area of "1583.46 sq.mtrs."

precipe_spk_wp_1421_2024.docx

2. Accordingly the area of land in paragraph 51(II) of the Judgment and Order dated 30 April 2024 be corrected as "1583.46 sq.mtrs.".

3. This order shall be read together with order dated 30 April 2024.

[SANDEEP V. MARNE, J.]