Ram Sevak vs Dakshinanchal Vidyut Vitaran ...
2011 Latest Caselaw 2113 ALL

Citation : 2011 Latest Caselaw 2113 ALL
Judgement Date : 27 May, 2011

Allahabad High Court

Ram Sevak vs Dakshinanchal Vidyut Vitaran ... on 27 May, 2011

Bench: R.K. Agrawal, Bharati Sapru




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - C No. - 21178 of 2011
 

 
Petitioner :- Ram Sevak
 
Respondent :- Dakshinanchal Vidyut Vitaran Nigam Ltd. And Others
 
Petitioner Counsel :- J.N. Singh,Arimardan Singh
 
Respondent Counsel :- C.S.C.,Narendra Kumar Tiwari,Rajesh Tripathi
 

 
Hon'ble R.K. Agrawal,J.

Hon'ble Bharati Sapru,J.

Civil Misc. Correction Application No.160722 of 2011

In the order dated 4.5.2011 passed by this Court on the memo of the present writ petition in the second line in second paragraph of the order in place of the words 'Rajesh Tripathi' the words 'Narendra Kumar Tiwari' be read.

The order stands corrected and the application is disposed of.

Order Date :- 27.5.2011

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