Rajesh Gupta And Another vs State Of U.P. And Another
2013 Latest Caselaw 3592 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 
Criminal Misc. Correction Application No.180205 of 2013
 
IN
 

 
Case :- APPLICATION U/S 482 No. - 17797 of 2013
 

 
Applicant :- Rajesh Gupta And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Sanjive Kumar Gupta
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Sanjive Kumar Gupta, learned counsel for the applicants and learned AGA for the State.

It has been contended by the learned counsel for the applicants that due to inadvertent mistake in the order dated 23.5.2013 passed by this Court, in the last paragraph of the order, applicant No.2 has wrongly been transcribed in place of applicant No.1.

Let word "applicant No.2" which appears in the last line of last paragraph of the order dated 23.5.2013 be deleted, so as to be replaced by word "applicant No.1".

Considering the peculiar facts and circumstances of the case,  applicant No.2, namely, Manish is granted two weeks' and no more time to surrender before the Court below in pursuance of the order of this Court dated 23.5.2013.

The order dated 23.5.2013  is accordingly corrected.

The correction application stands allowed.

Order Date :- 3.7.2013

NS