Mohammad Hanif Khan And Another vs State Of U.P. And Another
2013 Latest Caselaw 601 ALL

Citation : 2013 Latest Caselaw 601 ALL
Judgement Date : 9 April, 2013

Allahabad High Court

Mohammad Hanif Khan And Another vs State Of U.P. And Another on 9 April, 2013

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 9691 of 2013
 

 
Petitioner :- Mohammad Hanif Khan And Another
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Shahid Ali Siddiqui
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the applicant and learned A.G.A. for the State respondent.

The application no. 106312 of 2013 for correction is allowed.

Necessary correction has been made in the order dated 19.3.2013.

Office is directed to correct the certified copy of the order dated 19.3.2013, accordingly, as per Rules of the Court, if already issued to the learned counsel for the applicant.

Order Date :- 9.4.2013

Priyanka

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