Chhotai @ Vimlesh Kumar vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 6879 ALL

Citation : 2014 Latest Caselaw 6879 ALL
Judgement Date : 23 September, 2014

Allahabad High Court

Chhotai @ Vimlesh Kumar vs The State Of U.P Thru Principal ... on 23 September, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 
C.M. Application No. 93627 of 2014
 
In
 

 
Case :- MISC. BENCH No. - 7431 of 2014
 

 
Petitioner :- Chhotai @ Vimlesh Kumar
 
Respondent :- The State Of U.P Thru Principal Secy., Home Deptt., And Ors.
 
Counsel for Petitioner :- Arun Kumar Shukla,Brijendra Kumar Singh
 
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.

After perusing the record the counsel for the petitioner is directed to correct the memo of the writ petition by mentioning 3(1)XI SC/ST Act in place of 3(1)X SC/ST Act.

The order dated 12.08.2014 is hereby corrected by mentioning 3(1)XI SC/ST Act in place of 3(1)X SC/ST Act in the fourth line of the order.

Accordingly this correction application is allowed.

Order Date :- 23.9.2014

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Chhotai @ Vimlesh Kumar vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 6879 ALL

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Chhotai @ Vimlesh Kumar vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 6879 ALL