Citation : 2015 Latest Caselaw 2983 ALL
Judgement Date : 7 October, 2015
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 53 Case :- APPLICATION U/S 482 No. - 29170 of 2015 Applicant :- Uttam Kumar Yadav And 13 Others Opposite Party :- State Of U.P. And Another Counsel for Applicant :- Pankaj Roy Counsel for Opposite Party :- Govt. Advocate Hon'ble Ramesh Sinha,J.
Ref : Crl. Misc. Correction Application No. 350789 of 2015
Heard Sri Pankaj Roy, learned counsel for the applicant, and Sri Manish Deo, learned A.G.A. appearing for the State, and perused the record.
Learned counsel for the applicant is permitted to make necessary correction in the memo of application.
The correction application is allowed and the order dated 29.09.2015 is corrected as follows :
"In the 3rd line of second paragraph of the order dated 29.09.2015, the number "Case Crime No. 668" be deleted and in its place "Case Crime No. 68" shall be read."
The office shall provide a certified copy of this order to the learned counsel for the applicants, within 24 hours.
Order Date :- 7.10.2015
VKG
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!