C/M Saheed Bhagat Singh /Public ... vs State Of U.P. Thru Its Secy. And ...
2011 Latest Caselaw 5896 ALL

Citation : 2011 Latest Caselaw 5896 ALL
Judgement Date : 17 November, 2011

Allahabad High Court

C/M Saheed Bhagat Singh /Public ... vs State Of U.P. Thru Its Secy. And ... on 17 November, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 62895 of 2011
 

 
Petitioner :- C/M Saheed Bhagat Singh /Public Inter College & Anr.
 
Respondent :- State Of U.P. Thru Its Secy. And Others
 
Petitioner Counsel :- I.S. Singh Vatsa
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Correction Application

Allowed.

Petitioner is permitted to delete the word "Junior" occurring in the description of petitioner No.1 in the writ petition. Petitioner is also permitted to delete the letters "u" and "z" respectively from the words "Bunda" and "Shahzahanpur" and substitute in their place the letters "a" and "j" respectively, occurring in the description of petitioner No.1 and at other places also wherever they occur in the body of the writ petition.

Computer Centre is also directed to make necessary correction in the description of petitioner.

Order Date :- 17.11.2011

SRY