Smt. Sakuntala @ Satana vs State Of U.P., Thru. Prin. Secy., ...
2014 Latest Caselaw 4612 ALL

Citation : 2014 Latest Caselaw 4612 ALL
Judgement Date : 20 August, 2014

Allahabad High Court

Smt. Sakuntala @ Satana vs State Of U.P., Thru. Prin. Secy., ... on 20 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 
C.M. Application No. 77385 of 2014
 
IN
 

 
Case :- MISC. BENCH No. - 4505 of 2014
 

 
Petitioner :- Smt. Sakuntala @ Satana
 
Respondent :- State Of U.P., Thru. Prin. Secy., Home & 7 Others
 
Counsel for Petitioner :- Dharmendra Kumar Mishra
 
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.

After perusing the record the order dated 7.7.2014 is hereby corrected by mentioning S.P. Unnao in place of S.P. Hardoi in the third line of third para of the order.

Accordingly the correction application is allowed.

Order Date :- 20.8.2014

RPD

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