Vikrant Vinodkumar Shukla And Anr vs Shardamma B Venkatechhalapathy And Ors
2024 Latest Caselaw 14619 Bom

Bombay High Court

Vikrant Vinodkumar Shukla And Anr vs Shardamma B Venkatechhalapathy And Ors on 7 May, 2024

2024:BHC-AUG:9177
                This Order is Speaking to Minutes order of order dated //


                                                         (1)                   FA-447-2013-Speaking




                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  BENCH AT AURANGABAD

                                      FIRST APPEAL NO.447 OF 2013
                        VIKRANT S/O VINODKUMAR SHUKLA AND ANR.
                                             VERSUS
                 SMT. SHARDAMMA W/O B.G. VENKATECHHALAPATHY AND
                                               ORS.
                                             ...
                 Mr. Manjeet Shaikh h/f Mr. S. S. Deshmukh, Advocate for the
                 Appellants.
                 Mr. D. P. Deshpande, Advocate for Respondent No.2 (Through
                 V.C.).
                 Mr. S. V. Kulkarni, Advocate for Respondent No.3.
                                              ...

                                              CORAM : S. G. CHAPALGAONKAR, J.

                                              DATE             : 07th MAY, 2024.

                 P.C.:-

1. Motion is made for speaking to the minutes in respect of judgment dated 29.4.2024.

2. The learned Advocate appearing for the appellants submits that in Clause (iii) of the operative part of the judgment dated 29.04.2024, 'respondent nos.1 and 2' is inadvertently mentioned, same ought to be 'respondent nos.1 and 3'.

3. Considering the submissions advanced by the learned Advocate appearing for the appellants, in Clause (iii) of the operative part of the judgment dated 29.04.2024, the words 'respondent nos.1 and 2' be substituted as 'respondent nos.1 and 3'.

This Order is Speaking to Minutes order of order dated //

(2) FA-447-2013-Speaking

4. Necessary corrections be carried out accordingly and corrected order be uploaded.

5. Motion is disposed of.

(S. G. CHAPALGAONKAR) JUDGE

Devendra/May-2024