Bombay High Court
Arjun S/O Gajanan Datir vs The State Of Maharashtra on 26 September, 2022
Author: Vibha Kankanwadi
Bench: Vibha Kankanwadi
Apeal-183-2015 (s).odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPEAL NO.183 OF 2015
ARJUN S/O GAJANAN DATIR
VERSUS
THE STATE OF MAHARASHTRA
...
CORAM : SMT. VIBHA KANKANWADI AND
RAJESH S. PATIL, JJ.
DATE : 26th September, 2022.
ORDER :-
. Today, the office has produced the matter in chamber pointing out the typographical error in the judgment dated 07.09.2022 passed in Criminal Appeal No.183 of 2015.
2. Present appeal has been taken for speaking to minutes in respect of the judgment dated 07.09.2022. It appears that though the appeal was already admitted, in the said judgment, inadvertently paragraph No.1 has been inserted, which reads as under :-
"1. Rule. Rule made returnable forthwith. Heard learned Advocates for the parties finally, by consent."
3. Taking into consideration the fact that said paragraph No.1 is not at all required in the said judgment, paragraph No.1 be deleted from the judgment dated 07.09.2022. Necessary corrections be (1) ::: Uploaded on - 26/09/2022 ::: Downloaded on - 27/09/2022 19:18:49 ::: Apeal-183-2015 (s).odt carried out in the said judgment and corrected judgment be uploaded. Corrected writ be issued to the parties concerned. Copies issued, if any, be deemed to have been corrected accordingly.
[RAJESH S. PATIL] [SMT. VIBHA KANKANWADI]
JUDGE JUDGE
scm
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