Amar Prasad And Ors. vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 4227 ALL

Citation : 2014 Latest Caselaw 4227 ALL
Judgement Date : 8 August, 2014

Allahabad High Court

Amar Prasad And Ors. 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. 73546 of 2014
 
In 
 
Case :- MISC. BENCH No. - 6346 of 2014
 

 
Petitioner :- Amar Prasad And Ors.
 
Respondent :- The State Of U.P Thru Secy., Home Deptt., Lucknow And Ors.
 
Counsel for Petitioner :- H.S Tiwari
 
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.

Counsel for the petitioners is permitted to correct the memo of writ petition by mentioning Crime No. 489 of 2014 in place of 81 of 2014.

After perusing the record the order dated 21.7.2014 is hereby corrected by mentioning crime No. 489 of 2014 in place of 81 of 2014 in the third line of the order.

Accordingly the correction application is allowed.

In case the learned counsel for the applicants applies for certified copy of the order, the same may be provided to him on payment of usual charges within 24 hour.s.

Dated: 8.7.2014

RPD/