Bombay High Court
Ajay Kanhaiya Lal Gupta vs The State Of Maharashtra And Anr on 19 December, 2019
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
APPLN-258-18.doc
BDP-SPS
Bharat
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
D.
Pandit
Digitally signed
CRIMINAL APPELLATE JURISDICTION
by Bharat D.
Pandit
Date: 2019.12.19
17:04:46 +0530
CRIMINAL APPLICATION NO. 258 OF 2018
Ajay Kanhaiya Lal Gupta ..... Applicant.
V/s
The State of Maharashtra & Others ..... Respondents.
Mr. Ajay Kanhiya Lal Gupta, party in person present.
CORAM: NITIN W. SAMBRE, J.
DATE: DECEMBER 19, 2019
P.C.:-
1] Not on board. Mentioned. Upon mentioning, taken on board.
2] Applicant has moved this Court for speaking to the minutes of
the order dated 20/11/2019. The submission is, though this Court has granted liberty to the Applicant to take out civil proceedings for recovery of the alleged sum due, same is not reflected in the said order. Prayer is therefore made to make necessary clarification in that regard in the said order dated 20/11/2019. 3] Prayer is granted. In the said order dated 20/11/2019 following sentence is added to para 8.
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APPLN-258-18.doc "Needless to clarify that it shall be open for the Applicant to take out civil proceedings in accordance with law for recovery of the alleged sum due."
4] The aforesaid addition be made in the said order dated 20/11/2019 and corrected copies of the order be supplied to the concerned parties.
( NITIN W. SAMBRE, J. ) 2/2