Mohd. Akil vs State Of U.P. & Another
2014 Latest Caselaw 7687 ALL

Citation : 2014 Latest Caselaw 7687 ALL
Judgement Date : 17 October, 2014

Allahabad High Court

Mohd. Akil vs State Of U.P. & Another on 17 October, 2014

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- APPLICATION U/S 482 No. - 42080 of 2014
 

 
Applicant :- Mohd. Akil
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Anand Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the applicant and learned A.G.A. for the State respondent.

The application no. 341329 of 2014 for correction is allowed.

Necessary correction has been made in the order dated 25.9.2014.

Office is directed to correct the certified copy of the order dated 25.9.2014, accordingly, as per Rules of the Court, if already issued to the learned counsel for the applicant.

Order Date :- 17.10.2014

Ashish

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