Bombay High Court
The State Of Maharashtra Through ... vs Kiran Vishnu Patil on 5 March, 2020
Bench: Nitin Jamdar, M.S.Karnik
1 36 WP 11318-2019.doc
Sequeira
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 11318 OF 2019
The State of Maharashtra .. Petitioner
Vs
Mr.Kiran Vishnu Patil .. Respondent
Ms.Rupali Shinde, for the Petitioner.
CORAM : NITIN JAMDAR &
M.S.KARNIK , JJ.
Date : 5 March 2020.
P.C. :
The praecipe is moved for speaking to Minutes of the Order dated 7 November 2019. The matter is listed on board with remark 'for speaking to Minutes'. None for the Respondent.
2. In paragraph 2 there is a reference to two orders. However in paragraph 2 there is a reference to order dated 25 January 2018 and in paragraph 3 there is a reference of order dated 25 January 2019. The last line of paragraph 3 bears a reference to 25 January 2019, the same shall be read as '25 February 2019'. The reference to these dates in the order be read accordingly.
M.S.KARNIK, J. NITIN JAMDAR, J.
Digitally signed by Maria
Maria Luiza Luiza Sequeira
Sequeira Date: 2020.03.20
12:37:27 +0530