Bombay High Court
Chandraparkash Labhchand Sanklecha vs Union Of India And Ors on 1 November, 2018
Author: Bharati H.Dangre
Bench: Ranjit More, Bharati H.Dangre
1/1 902 WP-4656-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 4656 of 2018
Chandra Prakash Sanklecha .. Petitioner
Versus
Union of India .. Respondent
...
Mr.Sujay Kantawala i/b Poona Utekar for the petitioner.
Mrs.P.P. Shinde, APP for the State.
CORAM: SHRI RANJIT MORE &
SMT. BHARATI H.DANGRE, JJ.
DATED : 1st NOVEMBER, 2018 P.C:-
1 Learned counsel for the petitioner has moved a praecipe for Speaking to the Minutes in the order dated 24 th October 2018. The following correction be made in the order dated 24/10/2018.
In page no.1, third last line, replace the words "3rd December 2018" instead of "3rd November 2018".
(SMT. BHARATI H. DANGRE, J.) (RANJIT MORE, J.) Tilak ::: Uploaded on - 02/11/2018 ::: Downloaded on - 03/11/2018 01:39:18 :::