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1104
SUPREME COURT REPORTS
[2021] 10 S.C.R.
[2021] 10 S.C.R. 1104
1104
MR. RAJEEV NOHWAR
v.
VERSUS CHIEF CONTROLLING REVENUE AUTHORITY
MAHARASTRA STATE, PUNE & ORS
Miscellaneous Application No. 1770 of 2021
in
(Civil Appeal No. 5970 Of 2021)
NOVEMBER 18, 2021
[DR. DHANANJAYA Y CHANDRACHUD
AND A. S. BOPANNA, JJ.]
Judgment – Correction – Held: The expression “Collector of
Stamps, Mumbai” in paragraph 32 of the judgment dated 24.09.2021 in
the C.A.No.5970 of 2021 to be substituted by the expression “Collector
of Stamps, Pune, Rural” – Miscellaneous Application disposed of.
CIVIL APPELLATE JURISDICTION : Miscellaneous
Application No 1770 of 2021 in Civil Appeal No 5970 of 2021.
Arising out of impugned final judgment and order dated 24-09-
2021 in Civil Appeal No. 5970 of 2021 of this Court.
Varun Singh, Gaurav Nair, Ms. Pranati Bhatnagar, Varun Singh,
Advs. for the appellant.
Aaditya A. Pande, Rahul Chitnis, Sachin Patil, Geo Joseph, Advs.
for the respondents.
The following order of the Court was passed:
ORDER
1. In paragraph 32 of the judgment of this Court dated 24
September 2021, the expression “Collector of Stamps, Mumbai” shall
stand substituted by the expression “Collector of Stamps, Pune, Rural.
The order shall stand corrected accordingly.
2. The Miscellaneous Application is accordingly disposed of.
Ankit Gyan
Application disposed of.
Lex