Vimal Sharma vs State Of U.P.And Others
2012 Latest Caselaw 5265 ALL

Citation : 2012 Latest Caselaw 5265 ALL
Judgement Date : 18 October, 2012

Allahabad High Court

Vimal Sharma vs State Of U.P.And Others on 18 October, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 51707 of 2012
 

 
Petitioner :- Vimal Sharma
 
Respondent :- State Of U.P.And Others
 
Petitioner Counsel :- Pankaj Srivastava,Neeraj Srivastava
 
Respondent Counsel :- C.S.C.,Uday Shankar Upadhyay
 

 
Hon'ble V.K. Shukla,J.

Correction Application

Allowed.

The word "Kumar" occurring in the name of the petitioner is directed to be deleted. The word "her" occurring in fourth line of the first paragraph of order dated 04.10.2012 is directed to be substituted by the word "his".

The Computer Section is directed to delete the word "Kumar" occurring in the name of the petitioner.

Order Date :- 18.10.2012

SRY

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