Suraj Singh vs State Of U.P. And Others
2011 Latest Caselaw 4620 ALL

Citation : 2011 Latest Caselaw 4620 ALL
Judgement Date : 14 September, 2011

Allahabad High Court

Suraj Singh vs State Of U.P. And Others on 14 September, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 49009 of 2011
 

 
Petitioner :- Suraj Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Lakshman Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

CIVIL MISC. CORRECTION APPLICATION NO. 273437 OF 2011.

In paragraphs- 2 & 5 of the order dated 26.8.2011, in place of order dated 5.6.2011, 15.6.2011 be read. In the said order, the petitioner was directed to file certified copy of this order within two weeks and the same has been expired. The petitioner is allowed two weeks time to file certified copy of the order and respondent no. 4 is directed to pass appropriate order within two months from the date of filing of the certified copy of the order.

The application is allowed.

Order Date :- 14.9.2011

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