Ramesh Chandra Porwal And Others vs State Of U.P.
2011 Latest Caselaw 370 ALL

Citation : 2011 Latest Caselaw 370 ALL
Judgement Date : 17 March, 2011

Allahabad High Court

Ramesh Chandra Porwal And Others vs State Of U.P. on 17 March, 2011

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- APPLICATION U/S 482 No. - 7989 of 2011
 

 
Petitioner :- Ramesh Chandra Porwal And Others
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- R.K. Porwal
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicants and learned A.G.A.

This is Correction Application No. 84500 of 2011.

After perusing the record, the order dated 11.3.2011 is hereby corrected by adding the sentence " and for 15 days from today no coercive step shall be taken against applicants." in the 3rd paragraph of the order.

Accordingly, the correction application is allowed.

Order Date :- 17.3.2011

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