Bombay High Court
The State Of Maharashtra vs Shri. Nakul Govind Patil on 22 January, 2020
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
1/2 1-cra.281to284.2015.doc
nsc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL REVISION APPLICATION NO.281 OF 2015
The State of Maharashtra ...Applicant
Versus
Nakul Govind Patil and Ors. ...Respondents
WITH
CIVIL REVISION APPLICATION NO.282 OF 2015
The State of Maharashtra ...Applicant
Versus
Jatrya Maya Pawar
(Deceased through Legal heirs :-)
Narayan Jatrya Pawar and Ors. ...Respondents
WITH
CIVIL REVISION APPLICATION NO.283 OF 2015
The State of Maharashtra ...Applicant
Versus
Devaji Gavatya Patil
(Since Deceased through L.Rs.)
Laxman Devaji Patil and Ors. ...Respondents
WITH
CIVIL REVISION APPLICATION NO.284 OF 2015
The State of Maharashtra ...Applicant
Versus
Kalya Kana Mhatre
(Since Deceased through his L.Rs.)
Anusaya Ram Mhatre and Ors. ...Respondents
Mr. Y. Y. Dabake, A.G.P. for the Applicant - State in all the matters.
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2/2 1-cra.281to284.2015.doc
CORAM : REVATI MOHITE DERE, J.
DATE : 22nd JANUARY, 2020 P.C. :
1. This matter has been placed by the Registry for Speaking to the Minutes of the order dated 2 nd March, 2015. Since Hon'ble Shri Justice R. M. Savant, has retired and the correction is of a formal nature, the aforesaid matter is taken up.
2. It is pointed out that in the cause-title of the order dated 2 nd March, 2015, the word 'APPLICATION' has been wrongly spelt as 'APPOLICATION', so also, 'Civil Revision Application Stamp' has been wrongly mentioned as 'Civil Application Stamp'.
3. The order dated 2nd March, 2015, shall stand corrected as above. Ordered accordingly. Rest of the order dated 2nd March, 2015 to remain as it is.
REVATI MOHITE DERE, J.
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