Satya Prakash And Another vs State Of U.P. And Others
2011 Latest Caselaw 5304 ALL

Citation : 2011 Latest Caselaw 5304 ALL
Judgement Date : 19 October, 2011

Allahabad High Court

Satya Prakash And Another vs State Of U.P. And Others on 19 October, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 49459 of 2010
 

 
Petitioner :- Satya Prakash And Another
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Bhanu Pratap Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

CORRECTION APPLICATION

Allowed.

In the order dated 18.08.2010, second paragraph, "Issue notice to respondent Nos.6 and 7" be deleted and in its place the same be read as "Issue notice to respondent Nos.7 and 8".

Ten days' further time is granted to the learned counsel for the petitioner to take steps for effecting service on the aforesaid respondents.

Order Date :- 19.10.2011

SRY

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