Bombay High Court
Mohd. Abdul Qadar Shaikh Amir Through ... vs The State Of Maharashtra And Others on 12 February, 2020
Bench: Sunil P. Deshmukh, B.U. Debadwar
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO.747 OF 2020
IN
WRIT PETITION NO.10227 OF 2012
MOHD. ABDUL QADAR SHAIKH AMIR DIED THROUGH LRS
MOHD. AMEEN S/O MOHD. ABDUL QUADAR AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Mr. M.N. Shaikh Advocate h/f. Mr. S.S. Kazi Advocate for
Applicants.
Mr.S.N. Kendre, A.G.P. for Resp. No.1.
...
CORAM: SUNIL P. DESHMUKH AND
B.U. DEBADWAR, JJ.
DATE : 12TH FEBRUARY, 2020
ORDER :
1. Not on board. Taken on board at the request of learned counsel for applicants.
2. Counsel for applicants makes oral motion for 'speaking to the minutes' in respect of order dated 4th February, 2020 with underlying intention to have amendment to prayer clause "(C)" in the application wherein due to typographical error figure "3" has been typed instead of figure "5". ::: Uploaded on - 17/02/2020 ::: Downloaded on - 09/06/2020 04:35:59 :::
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3. In view of the same, applicants are allowed to amend and correct prayer clause "(C)" referring to figure "5" instead of figure "3". Necessary amendment be carried out in prayer clause.
4. Certified copies, if any, hitherto issued shall be deemed to have been corrected accordingly.
5. Oral motion for 'speaking to minutes' stands disposed of.
(B.U. DEBADWAR, J.) [SUNIL P. DESHMUKH, J.] asb/FEB20 ::: Uploaded on - 17/02/2020 ::: Downloaded on - 09/06/2020 04:35:59 :::