Pramod Kumar Sharma vs Smt. Sarojini And Ors.
2014 Latest Caselaw 3067 ALL

Citation : 2014 Latest Caselaw 3067 ALL
Judgement Date : 14 July, 2014

Allahabad High Court

Pramod Kumar Sharma vs Smt. Sarojini And Ors. on 14 July, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- FIRST APPEAL FROM ORDER No. - 544 of 2014
 

 
Appellant :- Pramod Kumar Sharma
 
Respondent :- Smt. Sarojini And Ors.
 
Counsel for Appellant :- Jai Prakash Saxena, Ashutosh Kumar Singh
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

(C.M. Application No. 61106 of 2014)

This is an application for correction of order dated 03.07.2014.

Submission of learned counsel for the applicant is that due to typographical mistake in the order dated 03.07.2014, in third line of paragraph 4 "Sitapur" has been typed in place of "Hardoi", therefore, necessity of filing present application arose.

On due consideration, application is allowed.

In the order dated 03.07.2014, in third line of paragraph 4 "Hardoi" be read in place of "Sitapur".

Learned counsel for the applicant/appellant prays for and is granted two weeks' further time from today for compliance of the order dated 03.07.2014.

Order Date :- 14.7.2014

Tanveer/-