Bombay High Court
Shri Dilip Ranganath Patil And Ors vs Shri Madhukar Govind Patil And Ors on 9 April, 2019
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
Megha not on board_wp_1775_2016.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.1775 OF 2016
Dilip Rangnath Patil and Anr. ...Petitioners
Versus
Madhukar Govind Patil & Ors. ...Defendants
.....
Mr. Sunil G. Karandikar for the Petitioners.
Mr. Amol P. Mhatre for the Respondents.
CORAM : SMT. ANUJA PRABHUDESSAI, J.
DATED: 9th APRIL, 2019.
P.C.:-
Not on board. Taken on board.
2. A precipe is moved for speaking to minutes of the order dated 29/1/2019. The learned counsel for the Petitioners and the Respondents submit that there is a typographical error in clause No.
(iv) of paragraph No.6, wherein the word "Bhiwandi" has been typed instead of the word "Mumbai". The word "Bhiwandi" be replaced with the word "Mumbai".
3. The learned counsel for both the parties further submit that this Court had directed MRT, Mumbai to decide revision application on merits within a period of three months. However, the same is not Megha 1/2 ::: Uploaded on - 11/04/2019 ::: Downloaded on - 11/04/2019 22:48:38 ::: Megha not on board_wp_1775_2016.doc reflected in the said order. Hence clause (iii) of the 6 th paragraph of the order dated 29/1/2019 shall be replaced as under:-
"(iii) The matter is remanded to the Member, MRT, Mumbai for deciding the revision application on merits after hearing the respective parties. The Member, MRT, Mumbai to dispose of the matter as expeditiously as possible and in any event by end of July, 2019."
4. The order dated 29/1/2019 stands modified accordingly.
(SMT. ANUJA PRABHUDESSAI, J.) Megha 2/2 ::: Uploaded on - 11/04/2019 ::: Downloaded on - 11/04/2019 22:48:38 :::