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Bombay High Court

Padmakar Trimbakrao Mule And Another vs The Chairmen Maharashtra Garmin Bank ... on 24 April, 2019

Bench: Prasanna B. Varale, Nitin W. Sambre

                                    (1)                             619.18wp

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                        WRIT PETITION NO.619 OF 2018

Padmakar s/o Trimbakrao Mule & anr                            PETITIONERS

                     VERSUS

The Chairman,
Maharashtra Gramin Bank & anr                                 RESPONDENTS

                              WITH
                     WRIT PETITION NO.634 OF 2018

Sudhakar s/o Vishwanathrao Kulkarni
& anr                                                         PETITIONERS

                     VERSUS

The Chairman,
Maharashtra Gramin Bank & anr                                 RESPONDENTS

                              WITH
                     WRIT PETITION NO.670 OF 2018

Kaduba s/o Rama Wagh                                          PETITIONER

                     VERSUS

The Chairman,
Maharashtra Gramin Bank & anr                                 RESPONDENTS


Mr S.K. Adkine, Advocate for the petitioners;
Mr U.R. Aute, Advocate on behalf of Talekar                                    and
Associates for respondents




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                                       (2)                               619.18wp

                                      CORAM :   PRASANNA B. VARALE &
                                                NITIN W. SAMBRE, JJ.

                                      DATED :   24th APRIL, 2019
ORAL ORDER:

By the present praecipe, learned Counsel for the petitioners prays for speaking to minutes of the order of this Court dated 1st April, 2019.

2. There is a typographical error in paragraph-3 of the order dated 1st April, 2019 after the word 'on' in third line and it ought to have to been '15.10.1981' in stead of '15.10.2081' and in paragraph-4 after the word 'was' in second line, it ought to have been 'promoted' in stead of 'appointed'.

The motion for speaking to minutes is allowed. The order be accordingly rectified and uploaded.

[NITIN W. SAMBRE,J.] [PRASANNA B. VARALE,J.] Tupe ::: Uploaded on - 26/04/2019 ::: Downloaded on - 27/04/2019 00:22:31 :::