Sushil Kumar Agarwal vs State Of U.P. & 3 Others
2015 Latest Caselaw 4398 ALL

Citation : 2015 Latest Caselaw 4398 ALL
Judgement Date : 20 November, 2015

Allahabad High Court

Sushil Kumar Agarwal vs State Of U.P. & 3 Others on 20 November, 2015

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 
Civil Misc. Correction Application No. 391420 of 2015
 
IN
 
Case :- WRIT - C No. - 61553 of 2015
 

 
Petitioner :- Sushil Kumar Agarwal
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- Rohan Gupta
 
Counsel for Respondent :- C.S.C.,Brij Kumar Yadav
 

 
Hon'ble Abhinava Upadhya,J.

This is an application praying for correction in the order dated 03.11.2015.

In the 9th line of fourth paragraph of the order where the word 'settling' is mentioned, it should now be read as 'selling'. Further in the last line of the last paragraph after the words 'in accordance with law' the words 'if any fresh application is filed by the petitioner' be also read.

The application is, accordingly, disposed of.

Order Date :- 20.11.2015

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