Pratiksha vs State Of U.P. And Others
2012 Latest Caselaw 4411 ALL

Citation : 2012 Latest Caselaw 4411 ALL
Judgement Date : 21 September, 2012

Allahabad High Court

Pratiksha vs State Of U.P. And Others on 21 September, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 46320 of 2012
 

 
Petitioner :- Pratiksha
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Mahendra Kumar Yadav,Sohan Lal Yadav
 
Respondent Counsel :- C.S.C .,S.C. Dwivedi
 

 
Hon'ble V.K. Shukla,J.

Correction Application

Allowed.

In the entire body of writ petition, the name of petitioner has scribed as "Pratiksha", but on the server of the Court it has been wrongly mentioned as "Pratiksha Yadav". In view of this the word "Yadav" is directed to be deleted, and the Computer Section of the Court is directed to rectify the mistake by scoring out the word "Yadav" from the name of the petitioner.

Order Date :- 21.9.2012

SRY

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