Km. Seema Singh And Ors. vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 5838 ALL

Citation : 2014 Latest Caselaw 5838 ALL
Judgement Date : 4 September, 2014

Allahabad High Court

Km. Seema Singh And Ors. vs The State Of U.P Thru Secy., Home ... on 4 September, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 
C.M. Application No. 75952 of 2014
 
In
 

 
Case :- MISC. BENCH No. - 7147 of 2014
 

 
Petitioner :- Km. Seema Singh And Ors.
 
Respondent :- The State Of U.P Thru Secy., Home Deptt., Lucknow And Ors.
 
Counsel for Petitioner :- S.P Tiwari
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the applicants and learned A.G.A.

This application has been filed with a prayer to correct the memo of writ petition and order dated 6.8.2014 by deleting the word Singh from the name of petitioner No. 1 Km. Seema Singh. According to the school certificate the name of Km. Seema is mentioned in the order dated 6.8.2014 and it has been mentioned that she shall be produced before the court concerned. There is no need to permit the petitioner to delete the name of the petitioner No. 1. Such prayer is refused.

Accordingly this application is rejected.

Order Date :- 4.9.2014

RPD