Bombay High Court
Shri. Sidramappa Malkappa Patil And Ors vs The State Of Maharashtra Thru Dept. Of ... on 3 May, 2019
Author: A. M. Badar
Bench: Indrajit Mahanty, A. M. Badar
502 - WP. 4088-19, WPST. 9946-19
VPH
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION No. 4088 OF 2019
Sudhakar Ramchandra Paricharak & Ors. ... Petitioners
Vs.
State of Maharashtra & Ors. ... Respondents
AND
WRIT PETITION (St.) No. 9946 OF 2019
Sidramappa Malkappa Patil & Ors. ... Petitioners
Vs.
The State of Maharashtra & Ors. ... Respondents
***
Mr. Milind Prabhune, for the Petitioners in WP. 4088/2019.
***
CORAM : INDRAJIT MAHANTY, &
A. M. BADAR, JJ.
DATE : MAY 3, 2019
PC :
1. Not on board. Upon mentioning, taken on board.
2. A praecipe has been moved by the learned counsel for the Petitioners for "Speaking to the Minutes" of an order dated 2 nd April, 2019. It is contended that in second line of paragraph 3 of the said order, inadvertently section has been mentioned as "81(3)
(c)" instead of "83 and 88". The words "81(3)(c)" appearing at the 1 / 2 ::: Uploaded on - 04/05/2019 ::: Downloaded on - 05/05/2019 00:51:44 ::: 502 - WP. 4088-19, WPST. 9946-19 said place are substituted by words "83 and 88". Now, the said sentence shall read as under :
"... thereafter initiated another enquiry under S. 83 and 88 of the said Act, ...."
3. The order dated 2nd April, 2019 is accordingly modified and the praecipe is accordingly disposed of.
Sd/- Sd/-
[A. M. BADAR, J.] [INDRAJIT MAHANTY, J.]
Vinayak Halemath
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