Amit Kumar & Others vs State Of U.P. & Another
2012 Latest Caselaw 4834 ALL

Citation : 2012 Latest Caselaw 4834 ALL
Judgement Date : 5 October, 2012

Allahabad High Court

Amit Kumar & Others vs State Of U.P. & Another on 5 October, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL REVISION No. - 2368 of 2010
 

 
Petitioner :- Amit Kumar & Others
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Ram Raj Pandey,Mrs.Alka Srivastava
 
Respondent Counsel :- Govt. Advocate,Santosh Kumar Srivastava,Smt. A. Srivastava
 

 
Hon'ble Yogesh Chandra Gupta,J.

Heard learned counsel for the applicant/revisionist on correction application.

Learned counsel for the applicant/revisionist is permitted to correct the year in the memo of revision, during course of the day.

Accordingly, necessary correction has been made in the order dated 6.9.2012.

Office is directed to correct the certified copy of the order, if issued to the learned counsel for the applicant/revisionist.

Criminal Misc. Correction Application No.297011 of 2012 stands disposed of accordingly.

Order Date :- 5.10.2012

Hasnain

Download the LatestLaws.com Mobile App