DYNADEO HONAJI NARKHEDE (DEAD) THROUGH HIS LEGAL HEIRS Vs. STATE OF MAHARASHTRA, THROUGH COLLECTOR, BULDANA AND OTHERS

JUDGEMENT

(1.) Heard Shri V.S. Giramkar, Advocate for the appellants, Ms. N.P. Mehta, A.G.P. for respondent No.1 and Shri M.M. Agnihotri, Advocate for respondent No.2.

(2.) At the threshold, appellants have presented an application under Order 6, Rule 17 of Code of Civil Procedure seeking leave to correct a typographical error in para 1 and para 3 of appeal memo. They have also sought leave to delete para 2 thereof.

(3.) Respective counsel appearing for the respondents have no objection. I have perused application. It is not causing any prejudice and attempts to bring on record correct facts, hence it is allowed. Necessary amendment be carried out forthwith after the Registry registers civil application.