Bombay High Court
Jasleen Kaur Parminder Singh Ghura vs Parminder Kaur Ghura And Ors on 19 December, 2019
Author: N.R. Borkar
Bench: B.P. Dharmadhikari, N.R. Borkar
10-ia--1-19 in wp-2670-17.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 1 OF 2019
IN
WRIT PETITION NO. 2670 OF 2017
Parminder Kaur and ors. ... Applicants/Petitioners
V/s.
The State of Maharashtra and anr. ... Respondents
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Mr. Bharat Gadhavi i/b Tejesh Dande and Associates for the
Petitioners/Applicants.
Dr. F.R. Shaikh, APP for the Respondent - State.
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CORAM : B.P. DHARMADHIKARI &
N.R. BORKAR, JJ.
DATE : DECEMBER 19, 2019.
P.C. 1] Prayer is to permit correction in the name of applicant No.2/petitioner No.2 in cause title of Criminal Writ Petition No.2670 of 2017 and to carry out consequential correction in order dated 26th November 2019 passed therein.
2] We have heard learned APP for the respondent - State.
There is no appearance for other respondent.
3] Accordingly, we permit name of petitioner No.2 to be corrected as "Jasleen Kaur".
Dinesh Sherla 1/2 ::: Uploaded on - 20/12/2019 ::: Downloaded on - 21/12/2019 00:26:22 :::10-ia--1-19 in wp-2670-17.doc 4] Necessary correction to be carried out within one week from today.
5] After said correction is carried out, name of that petitioner No.2 in paragraph 2 of order dated 26 th November 2019 passed in Writ Petition No. 2670 of 2017 shall also be corrected, accordingly.
6] Interim Application is disposed of accordingly.
(N.R. BORKAR, J.) (B.P. DHARMADHIKARI, J.) Dinesh Sherla 2/2 ::: Uploaded on - 20/12/2019 ::: Downloaded on - 21/12/2019 00:26:22 :::