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Judgment
Nirzar S. Desai, J
By way of this note for speaking to minutes, it is pointed out that in paragraph No.2 of the order dated 9.10.2023, instead of mentioning correct date that is 13.10.2023 by way of typographical error, the date mentioned is 30.10.2023 and the aforesaid mistake is required to be rectified.
In view of that necessary corrections be made in the order dated 9.10.2023 by correcting the date as 13.10.2023 in paragraph No.2 of the order, which reads thus :-
"Learned advocate Mr. Vijaykumar T. Rami appearing for the respondent - Bank places on record an e-mail dated 05.10.2023 addressed to him by the respondent - Bank stating that the time line for extension is extended upto 13.10.2023."
Note for Speaking to Minutes stands allowed.
Registry to make necessary correction in the order dated 9.10.2023 and issue fresh writ accordingly.