Hinchh Lal vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 4225 ALL

Citation : 2014 Latest Caselaw 4225 ALL
Judgement Date : 8 August, 2014

Allahabad High Court

Hinchh Lal vs The State Of U.P Thru Secy., Home ... on 8 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 
C.M. Application No. 73270 of 2014
 
IN
 

 
Case :- MISC. BENCH No. - 6841 of 2014
 

 
Petitioner :- Hinchh Lal
 
Respondent :- The State Of U.P Thru Secy., Home Deptt., And Ors.
 
Counsel for Petitioner :- Akhter Abbas
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

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

This application has been filed with a prayer to correct the order dated 31.7.2014. After perusing the record, counsel for the applicant is permitted to correct the case crime No. 476 of 2014 in place of 376 of 2014 in the memo of writ petition.

The order dated 31.7.2014 is hereby corrected by mentioning case crime No. 476 of 2014 in place of 376 of 2014 in the third line of the order.

Accordingly the correction application is disposed of.

Order Date :- 8.8.2014

RPD