Smt. Charu Yadav & Others vs State Of U.P. & Others
2012 Latest Caselaw 5447 ALL

Citation : 2012 Latest Caselaw 5447 ALL
Judgement Date : 2 November, 2012

Allahabad High Court

Smt. Charu Yadav & Others vs State Of U.P. & Others on 2 November, 2012

Bench: Ravindra Singh, Anil Kumar Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?In Chamber
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 15793 of 2012
 

 
Petitioner :- Smt. Charu Yadav & Others
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- T.A. Khan
 
Respondent Counsel :- Govt. Advocate,D.K. Pal
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Anil Kumar Agarwal,J.

Heard the learned counsel for the petitioners and the learned A.G.A.

This is correction application no. 329784 of 2012, which has been filed in the registry today, which has been summoned from the registry on the basis of urgency shown by the learned counsel for the petitioners, the order dated 31.10.2012 is hereby corrected by mentioning petitioners in place of petitioner in the first list of the second paragraph, 2nd line, 16th line, 17th line, 18th line, 20th line and 23rd line of the fourth paragraph of the order.

Accordingly the correction application is allowed.

Order Date :- 2.11.2012

N.A.