Papia Mukherjee vs Union Of India Through Its ...
2015 Latest Caselaw 4400 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 6601 of 2001
 

 
Petitioner :- Papia Mukherjee
 
Respondent :- Union Of India Through Its Ministry Of Health And 4 Ors.
 
Counsel for Petitioner :- S.K.Chaudhary,Upendra Nath Mishra
 
Counsel for Respondent :- B.B.Saxena,Amrendra Kumar Bajpai,Dipak Seth,I.B. Singh,Krishna Chandra,Nandita Bharti,Rajendra Singh,Ranjan Roy,S.K.Srivastava
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

(C.M.Application No. 119324 of 2015)

This is an application for correction of order dated 4.11.2015

Submission of learned counsel for the petitioner is that in second para of the order dated 4.11.2015, the order has been wrongly transcribed as 2.12.2015 in place of 2.12.2005 therefore, necessity to move present application arose.

On due consideration, application is allowed.

In the second para of the order dated 4.11.2015, 2.12.2015 be read as 2.12.2005.

The order dated 4.11.2015 is being corrected with red ink.

Order Date :- 20.11.2015

Arvind