Saf Yeast Compandy ... vs State Of U.P.Through ...
2013 Latest Caselaw 771 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- MISC. SINGLE No. - 376 of 2001
 

 
Petitioner :- Saf Yeast Compandy Ltd.U.P.S.I.D.C.Industrial
 
Respondent :- State Of U.P.Through Prin.Secy.Labour Dept.And 6 Ors
 
Petitioner Counsel :- Amit Bose,Dr.L.P.Misra,Manish Kumar,Manish Singh
 
Respondent Counsel :- C.S.C.,Rajesh Singh
 

 
Hon'ble Pankaj Mithal,J.

This is a correction application seeking correction in my order dated 1.4.2013.

It has been submitted by learned counsel for the petitioner that while directing   the matter to be listed in the cause list  the court after looking into the record was pleased to extend the stay order also but the same has not been transcribed.

I have reheard the matter and has perused the record.

I am satisfied  that on the last occasion the stay order was extended till the next date of listing but due to some inadvertence  the same has not been transcribed. 

In view of the aforesaid facts and circumstances, the correction is allowed and in the order dated 1.4.2013 the following  words are added: "stay order  granted earlier  shall remain in operation till the next date of listing".

The application is allowed.     

Order Date :- 11.4.2013

R.U.