Shanti Swaroop Yadav vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 4859 ALL

Citation : 2014 Latest Caselaw 4859 ALL
Judgement Date : 22 August, 2014

Allahabad High Court

Shanti Swaroop Yadav 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. 78374 of 2014
 
IN
 

 
Case :- MISC. BENCH No. - 12409 of 2013
 

 
Petitioner :- Shanti Swaroop Yadav
 
Respondent :- The State Of U.P Thru Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- R.J Trivedi
 
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 10.7.2014.

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 10.7.2014 shall be extended.

Accordingly this application is disposed of.

Order Date :- 22.8.2014

RPD