Gopal Singh vs State Of U.P. And 3 Ors.
2015 Latest Caselaw 4195 ALL

Citation : 2015 Latest Caselaw 4195 ALL
Judgement Date : 18 November, 2015

Allahabad High Court

Gopal Singh vs State Of U.P. And 3 Ors. on 18 November, 2015

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 
Civil Misc. Correction Application No. 386779 of 2015
 
IN
 
Case :- WRIT - A No. - 15001 of 2015
 

 
Petitioner :- Gopal Singh
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- Santosh Kumar Nigam
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

Heard learned counsel for the applicant.

This is an application praying for correction in the order dated 24.03.2015.

In the order dated 24.03.2015 wherever the word pension is mentioned, it shall now be read as "retiral dues".

The application is, accordingly, allowed.

Order Date :- 18.11.2015

Lbm/-

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