Bombay High Court
Maria Artemia Gomes vs Grievances Redressal Committee And ... on 20 August, 2024
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
2024:BHC-OS:12698 907-WP-3190-2024.DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.3190 OF 2024
Maria Artemia Gomes ...Petitioner
Versus
Grievances Redressal Committee, Mumbai ...Respondents
Suburban, Mumbai & Ors.
Mr. Gopalkrishna Nayak, Advocate, i/b. Flavia Legal, for the
Petitioner.
Ms. Jaymala Ostwal, Addl. G.P., for the Respondent No.2-State.
Ms. Deepti Thorat i/b. Mr. Jagdish G. Aradwad (Reddy),
Advocates, for the Respondent No.3.
CORAM: MADHAV J. JAMDAR, J.
DATED : 20th AUGUST 2024
P. C.:
1. This matter is moved for Speaking to the Minutes of Order dated 14th August 2024.
2. Mr. Nayak, learned Counsel appearing for the Petitioner states that in paragraph No.2 of said order dated 14 th August 2024, instead of "Rodrigues Maria Artemia Sabina", name is mentioned as Rodrigues Maria John. He also submitted that in the Marriage Certificate dated 24th February 2018, bride's surname is Rodrigues, which is incorrectly mentioned as Gomes.
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3. Accordingly, necessary corrections be made in order dated 14th August 2024 and corrected order be uploaded.
[MADHAV J. JAMDAR, J.] Digitally signed by SONALI SONALI MILIND PATIL MILIND Date:
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