Laxman Singh vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 4835 ALL

Citation : 2014 Latest Caselaw 4835 ALL
Judgement Date : 22 August, 2014

Allahabad High Court

Laxman Singh vs The State Of U.P Thru Secy., Home ... on 22 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 
C.M. Application No. 78400 of 2014
 
IN
 

 
Case :- MISC. BENCH No. - 5905 of 2014
 

 
Petitioner :- Laxman Singh
 
Respondent :- The State Of U.P Thru Secy., Home Deptt., Lucknow And Ors.
 
Counsel for Petitioner :- K.N 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.

This correction application has been filed with a prayer to extend some more time to appear before the court concerned, to get the benefit of the direction issued by this court on 11.7.2014.

Considering the facts, circumstances of the case, it is directed that in case the petitioner appears before the court concerned by tomorrow i.e. 23.08.2014 the benefit of the order dated 11.7.2014 shall be extended.

Accordingly this application is disposed of.

Order Date :- 22.8.2014

RPD