Smt.Halima vs State Of U P Thr.Prin Secy Home ...
2014 Latest Caselaw 3027 ALL

Citation : 2014 Latest Caselaw 3027 ALL
Judgement Date : 11 July, 2014

Allahabad High Court

Smt.Halima vs State Of U P Thr.Prin Secy Home ... on 11 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 
Correction Application No. 97293 of 2009
 
In
 

 
Case :- MISC. BENCH No. - 5831 of 2009
 

 
Petitioner :- Smt.Halima
 
Respondent :- State Of U P Thr.Prin Secy Home Dept.Civil Sectt.Lko.
 
Counsel for Petitioner :- Alok Srivastava I
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

None appears to press this application.

Heard learned A.G.A. .

From the perusal of the order dated 13.7.2011 it appears that a direction has been issued to correct the memo of writ petition by learned counsel for the petitioners within a week. Now there is no need to pass any fresh order.Accordingly the correction application is allowed.

Accordingly it is disposed of.

Order Date :- 11.7.2014

RPD

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