Shaukeen @ Shahnawaz vs State Of U.P. And Others
2013 Latest Caselaw 634 ALL

Citation : 2013 Latest Caselaw 634 ALL
Judgement Date : 9 April, 2013

Allahabad High Court

Shaukeen @ Shahnawaz vs State Of U.P. And Others on 9 April, 2013

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 9793 of 2013
 

 
Petitioner :- Shaukeen @ Shahnawaz
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Vivek Kumar Singh,Mayank Yadav
 
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. 107195 of 2013 for correction is allowed.

Necessary correction has been made in the order dated 20.3.2013.

Office is directed to correct the certified copy of the order dated 20.3.2013, 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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