Sayyad Mohammad Hasan Bilal vs State Of U.P. & Another
2012 Latest Caselaw 3589 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 16
 
Crl. Misc. Correction Application No.237337 of 2012
 
IN
 

 
Case :- CRIMINAL REVISION No. - 1392 of 2010
 

 
Petitioner :- Sayyad Mohammad Hasan Bilal
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- L.M. Singh,M.R. Singh
 
Respondent Counsel :- Govt. Advocate,Ravi Sahu
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri L.M. Singh, learned counsel for the applicant/ revisionist and learned AGA for the State.

The matter was placed before this Court on 6.8.2012 and there was an illness slip of Sri Ravi Sahu, learned counsel for opp. party No.2. Sri L.M. Singh learned counsel for the applicant was present. The matter was directed to be listed in the next cause list and the interim order was also extended till the next date of listing but inadvertently in the order dated 6.8.2012, the part of the interim order being extended has not been mentioned, hence, the present correction application has been moved on behalf of the revisionist.

The correction application is allowed. The interim order granted by this Court earlier shall continue till the next date of listing and the same shall be the part of the order dated 6.8.2012.

Order Date :- 17.8.2012

NS